Dilip Singh vs The State Of Jharkhand & Anr
2022 Latest Caselaw 903 Jhar

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              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr.M.P. No. 8 of 2022

        Dilip Singh                                    ......     Petitioner
                                    Versus

        The State of Jharkhand & Anr.                  ......     Opp. Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Pratik Sen, Advocate For the State : A.P.P.

04/Dated: 07/03/2022 Learned counsel for the petitioner submits that an agreement was

executed on 12.07.2016 for 16 decimals of land thereafter again second agreement

was executed on 10.08.2016 for 20 decimals for the same land. Thereafter again on

14.02.2017 third agreement was executed for the money tendered in the year, 2016.

He submits that three agreement has been executed. He further submits that there

are discrepancies in the signature of the petitioner in all the three agreements. He

submits that the case is civil in nature but criminal proceeding has been initiated. He

further submits that if any case is made out, which amounts to under the Specific

Relief Act. He relied on judgment in the case of " Prof. R.K. Vijaysarathy & Another Vs.

Sudha Seetharam and Another" reported in (2019) 16 SCC 739.

Let notice be issued upon the O.P. No. 2 under registered cover with A/D

as well as by ordinary process for which requisites etc. must be filed within two

weeks.

Till the next date, no coercive step shall be taken against the petitioner

in connection with Ichak P.S. Case No. 88 of 2021, pending in the Court of learned

S.D.J.M., Hazaribag.

Let this matter appear on 13.06.2022.

(Sanjay Kumar Dwivedi, J.)

Satyarthi/