Madhu Chhanda Mishra vs The State Of Jharkhand And Anr
2022 Latest Caselaw 3617 Jhar

              IN THE HIGH COURT OF JHARKHAND, RANCHI
                      Cr.M.P. No. 2527 of 2022
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        Madhu Chhanda Mishra                                   ..... Petitioner
                                 --    Versus      --
        The State of Jharkhand and Anr.                 ...... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Aashish Kumar, Advocate For the State :- Mrs. Kumari Rashmi, Advocate

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2/09.09.2022 The learned counsel for the petitioner submits that the

petitioner is the purchaser of the land in question. He further submits

that as per the mutual arrangement between the recorded raiyats and

their possession as per the same, lands in plot no.386 and 388 have

been recorded in possession of Harendra Nath Saha and Dhirendra Nath

Saha in the remarks column of the Khatiyan. The Khatiyan has been

brought on record as Annexure-2. He submits that Pratima Banerjee got

her name mutated in Mutation Case No.113/97-98 and since then she

had been in possession of the said purchased land on payment of rent to

the State and Pratima Banerjee has transferred by way of gift to Sandeep

Banerjee the accused no.3 in the complaint and the said Sandeep

Banerjee has transferred the land in favour of the petitioner.He submits

that the case of the petitioner is fully covered in the light of the judgment

of the Hon'ble Supreme Court in the case of Md. Ibrahim and Ors. Vs.

State of Bihar and Anr., (2009) 8 SCC 751.

Let notice be issued upon O.P.No.2 by registered post with

A/d as well as under ordinary process for which requisites etc. must be

filed within two weeks.

No coercive steps shall be taken against the petitioner in

connection with Complaint Case No.190 of 2022, Dhalbhumgarh P.S.Case

No.41/2021, pending in the court of S.D.J.M, Ghatshila, till next date.

Poste on 19.12.2022.

( Sanjay Kumar Dwivedi, J.)

SI/