Rajendra Munda vs The State Of Jharkhand And Others
2023 Latest Caselaw 3422 Jhar

               IN THE HIGH COURT OF JHARKHAND, RANCHI
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W.P.(Cr.) No. 538 of 2023

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      Rajendra Munda                                  .... 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. Kaushik Sarkhel, Advocate For the State :- Mr. Devesh Krishna, Advocate

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5/08.09.2023 This petition has been filed for proper investigation of

S.C/S.T. P.S. Case No.16 of 2023, pending before the learned Special

Judge cum A.J.C.-II, Ranchi.

2. Mr.Sarkhel, the learned counsel appearing on behalf of the

petitioner submits that the said case is not being properly investigated

and the unauthorized persons are trying to mislead the investigation.

3. The submission of Mr. Sarkhel, the learned counsel is being

opposed by the learned counsel appearing for the respondent State. It

appears that the matter is already pending before the learned court and

the petitioner is having the remedy of his grievance before the learned

court.

4. In view of above and considering that the petitioner is

having remedy in view of the judgment rendered in the Sakiri Vasu v.

State of Uttar Pradesh, (2008) 2 SCC 409 and in view of that, the

Court is not inclined to exercise its discretionary power under Article 226

of the Constitution of India.

5. Accordingly, this petition is being disposed of with liberty to

the petitioner to pursue his prayer before the learned court where the

matter is pending.

( Sanjay Kumar Dwivedi, J.)

SI/