Khirodhar Ram vs The State Of Jharkhand And Others
2023 Latest Caselaw 1859 Jhar

             IN THE HIGH COURT OF JHARKHAND, RANCHI
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W.P.(Cr.) No. 615 of 2022

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Khirodhar Ram, aged about 52 years, son of late Mithu Ram, resident of village Bara Tola, Nawadih, Sabano, P.O. and P.S. Simaria, Dist. Chatra .... Petitioner

-- Versus --

The State of Jharkhand and Others .... Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Ms.Talat Parveen, Advocate Mr. M. K.Sinha, Advocate For the State :- Mr. Yogesh Modi, Advocate Ms. Omiya Anusha, Advocate

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6/01.05.2023 This petition has been filed for proper investigation in this

matter.

2. Learned counsel for the petitioner submits that one person

has been arrested and the investigation is going on in the matter and the

case has been registered under sections 302 and 120B IPC.

3. In view of the above fact and considering that investigation

is going on and one person has already been arrested and nothing has

been pointed out in the petition to suggest that there is any illegality in

the investigation and in that view of the matter no relief can be extended

to the petitioner in this petition. Further considering the judgment

rendered by the Hon'ble Supreme Court in the case of Sudhir Bhaskar

Rao Tambey v. Hemant Yashwant Dhage and Others, (2016) 6 SCC 277,

no relief can be extended to the petitioner. Further in each and every

case the High Court is not required to interfere with the investigation and

as the petitioner is having alternative remedy as held by the Hon'ble

Supreme Court in the aforesaid judgment, and accordingly, this petition is

dismissed.

( Sanjay Kumar Dwivedi, J.)

SI/