Jyotindra Nath Mahto vs The State Of Jharkhand & Ors
2023 Latest Caselaw 4007 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    W.P.(Cr.) No. 833 of 2023
      Jyotindra Nath Mahto                              ..... Appellant
                            Versus
      The State of Jharkhand & Ors.                      ...... Respondents
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CORAM: HONBLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Appellant(s) :- Mr. Radhy Shyam, Advocate For the State : Mr. Deepankar Roy, A.C. to G.A.-III

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03/16.10.2023 Learned counsel for the petitioner submits that the case is arising out of Mines and Minerals (Development & Regulation) Act 1957 alongwith Jharkhand Mines Minerals (Prevention of Illegal Mining Transportation and Storage), Rule 2017 only complaint can be maintainable whereas in the present case F.I.R. has been lodged. He submits that the case of the petitioner is covered with in the light of judgment of this Court in W.P. (Cr.) No. 361 of 2023 decided on 04.10.2023.

2. Mr. Deepankar, learned counsel for the respondent- State shall take instruction and file counter-affidavit within three weeks.

3. Let it appear on 05.12.2023.

4. Till the next date, no coercive step shall be taken against the petitioner in connection with Bundu P.S. Case No. 106/2022, pending in the Court of learned J.M., Ranchi.

( Sanjay Kumar Dwivedi, J) Satyarthi/-