Umesh Kumr Pandey @ vs The State Of Jharkhand
2022 Latest Caselaw 4200 Jhar

              IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                                     Cr.M.P. No. 3263 of 2022
      Umesh Kumr Pandey @
      Umesh Pandey @ Guddu Pandey                       ..... ... Petitioner
                                   Versus
      1. The State of Jharkhand.
      2. Trilok Singh                                   ..... ...     Opposite Parties
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Rohit Agarwal, Advocate. For the State : Ms Nehala Sharmin, Spl.P.P. For the O.P. No. 2 : Mr. Indrajit Sinha, Advocate.

                                :        Mr. Abhijeet Kumar Singh, Advocate.
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03/ 14.10.2022 Learned counsel appearing for the petitioner submits that petitioner is the bona fide purchaser of the land in question, however, allegation has been made against the petitioner. He submits that the present case is fully covered in the light of the judgment of the Hon'ble Supreme Court in the case of " Mohd. Ibrahim & Others Vs. State of Bihar" reported in (2009) 8 SCC 751.

On the other hand, Mr. Indrajit Sinha, learned counsel, who has appeared suo motu on behalf of the O.P. No. 2 and submits that this petitioner is dealing with such cases and he is having criminal antecedents. He submits that he has been made accused in five cases. He further submits that there is allegation against the petitioner that the signature of the O.P. No. 2 has been forged and in connivance, the land has been purchased.

In view of such submissions, learned counsel Spl.P.P. appearing for the State as well as learned counsel appearing for the O.P. No. 2 will file their counter affidavits within four weeks.

Post thereafter.

(Sanjay Kumar Dwivedi, J.) Amitesh/-