Jharkhand High Court
Mangal Singh Kerai vs The State Of Jharkhand on 6 October, 2023
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. M.P. No. 1426 of 2011
1. Mangal Singh Kerai, Son of Late manki Kerai, Panchayat Sevak,
Resident of Vill- Dumardiha, P.O. - Dumardiha, Tola Masuribai,
P.S. Keraikela, District - Singhbhum (W)
2. Rango Samad, Son of Late Sundra Samad, Panchayat Sevak,
Resident of Vill. - Kaseya, P.O. - Kaseya, P.S. Manjhari, Dist.-
Singhbhum (W)
3. Ganesh Chandra Kerai, Son of Late Bagun Ram Kerai, Panchayat
Sevak, Resident of Vill.- Surbura, P.O. - Surbura, P.S. - Toklo
(Chakradharpur), Dist.- Singhbhum (W)
4. Gokul Chandra Singh Sardar, Son of Late Muchiram Singh
Sardar, Resident of Vill.- Purnapani, P.O. - Purnapani, P.S. -
Nimdih, Distt. - Singhbhum (W)
5. Niral Marshal Soy, Son of Late Bhuban Chandra Soy, VLW,
Resident of Vill. - Jowajanjir, P.O. - Jowajanjir, P.S. - Kuchai,
Distt.- Seraikela - Kharsawan
6. Somra Lohra, Son of Late Ram Lal Lohra, J.S.S., Resident of Vill-
Chandra, P.O. - Chandra, P.S. - Kuru, District - Lohardaga
7. Jagannath Mahto, Son of Late Ishwari Charan Mahto, Resident of
Vill. Otar, P.O. Keraikella, P.S. - Keraikella, District - West
Singhbhum
8. Laxmi Narayan Mahto, Son of Late Lodha Mahto, Resident of
Vill.- Badamauri, P.O. & P.S. Gamharia, District - Seraikella
... ... Petitioners
Versus
1. The State of Jharkhand
2. Nand Kishore Gupta, son of Late Kedar Prasad Gupta, resident of
village - Karja, P.O. - Karja, P.S. - Karja, District Muzaffarpur,
Bihar ... ... Opposite Parties
With
Cr. M.P. No. 2742 of 2012
1. Abhikhit Pradhan @ Abikhit Pradhan, S/o Late Rajendra Pradhan,
R/o village - Halia, P.O. Halia, P.S. Chakradharpur, Dist. - West
Singhbhum
2. Lalit Mohan Modi, S/o Late Daroga Modi, R/o village - Baranga,
P.O. Urkia, P.S. Manoharpur, Dist. West Singhbhum
3. Ganesh Chandra Kerai, S/o Late Bagun Kerai, R/o village Surbera,
P.O. Kera, P.S. Toklo, Dist. West Singhbhum
... ... Petitioners
Versus
The State of Jharkhand ... ... Opposite Party
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
---
For the Petitioners : None
For the Opp. Parties : Mr. Sanjay Kumar Srivastava, APP
(In Cr. M.P. No. 1426 of 2011)
---
07/06.10.2023 Cr.M.P. No.1426 of 2011 has been filed for the following relief:
"That by way of this application, the Petitioners pray for
quashing of the entire criminal proceeding pending against
them arising out of Sonua P.S. Case No.05/2004 corresponding
to G.R. No.23/2004 registered u/s 467/ 468/ 471/ 406/ 409/ 420/
120B/34 of India Penal Code now pending in the court of
S.D.J.M. Porahat at Chaibasa for its having been lodged by the
Opposite Party No.2 maliciously and just for saving his own
skin as held by a judgment of this Hon'ble Court dated
18.03.2009 in W.P.(S) No.2241 of 2004 and batch of cases."
2. Cr.M.P. No.2742 of 2012 has been filed for the following
relief:
"That this petition is being filed for quashing of First
Information Report arising out of Sonua P.S. Case No.05 of
2004 corresponding to GR Case No.23 of 2004 for the offence
Under Sections 467, 468, 471, 406, 409, 420, 120(B)/34 of
Indian Penal Code and quashing of entire Criminal Proceeding
against the petitioners and now pending in the court of Judicial
Magistrate 1st Class at Chaiabsa."
3. Nobody appears on behalf of the petitioners.
4. On 27.09.2023 also nobody had appeared on behalf of the
petitioners in both the cases and the matters were adjourned with a
clear indication that no further adjournment will be granted.
5. Since nobody is appearing on behalf of the petitioners, Cr.M.P.
No.1426 of 2011 and Cr.M.P. No.2742 of 2012 are dismissed for non-
prosecution.
6. Interim order, if any, stands vacated.
7. Let this order be communicated to the learned Court below
through FAX/E-mail.
(Anubha Rawat Choudhary, J.)
Saurav
