Jawed Ahmad vs The State Of Jharkhand & Anr
2022 Latest Caselaw 931 Jhar

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              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            W.P.(Cr.). No. 421 of 2021

        1. Jawed Ahmad
        2. Aftab Ahmed                                              ......     Petitioners
                                   Versus

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

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For the Petitioner : Mr. S.L. Agarwal, Advocate For the State : Mr. K.K. Singh, Advocate For the Resp. No. 2: Mr. V. K. Roy, Advocate

03/Dated: 08/03/2022 Mr. S.L. Agarwal, learned counsel for the petitioners submits that

F.I.R. is barred under section 610 of the Jharkhand Municipal Act, 2011 and only on

the basis of complaint, criminal case can be initiated for which this petition has been

filed. He relied on judgment in the case of "Ballabhdas Agarwala Vs. J.C. Chkravarty"

reported in AIR 1960 SC 576.

Respondent no. 2 shall file counter-affidavit within four weeks.

Till then, no coercive step shall be taken against the petitioners in

connection with Bistupur P.S. Case No. 18 of 2021, corresponding to G.R. Case No.

1539 of 2021, pending in the Court of learned Chief Judicial Magistrate, Jamshedpur.

Post the matter on 13.06.2022.

(Sanjay Kumar Dwivedi, J.)

Satyarthi/