Antardhari Sao vs The State Of Jharkhand And Others
2023 Latest Caselaw 3326 Jhar

             IN THE HIGH COURT OF JHARKHAND, RANCHI
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W.P.(Cr.) No. 637 of 2023

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      Antardhari Sao                                  .... 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 :- Mr. A.K.Sahani, Advocate For the State :- Mr. Deepankar Ray, Advocate

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2/01.09.2023 This petition has been filed to provide police protection by

restraining the respondent nos.8 to 16 to save the life and property of

the petitioner including enjoyment of fundamental right to property

decreed in his favour vide judgment dated 25.07.2023 passed by the

competent Civil Court in Original Suit No.79 of 2004.

2. Mr. Sahani, the learned counsel for the petitioner submits

that the said suit was decreed in favour of the petitioner however the

respondent nos.8 to 16 are interfering with the possession of the

petitioner and creating trouble and this fact has been brought within the

knowledge of the respondent nos.2 to 7, who are the competent persons

to maintain law and order in the district of Ramgarh.

3. In view of the above, this petition is being disposed of with

liberty to the petitioner to move before the Superintendent of Police,

Ramgarh by way of filing a fresh representation, who will look into the

grievance of the petitioner and will pass appropriate order.

4. With above observation, this petition is disposed of.

( Sanjay Kumar Dwivedi, J.)

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