M/S Hotel Atithi Bhawan vs The State Of Jharkhand Through The ...
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Jharkhand High Court

M/S Hotel Atithi Bhawan vs The State Of Jharkhand Through The ... on 18 November, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          W. P. (C) No. 4309 of 2024
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M/s Hotel Atithi Bhawan, a unit of Maa Kattayani Enterprises, Jamshedpur ..... Petitioner Versus

1. The State of Jharkhand through the Deputy Commissioner, East Singhbhum

2. The Sub-Divisional Officer, Dalbhum

3. The Superintendent of Police, East Singhbhum

4. The Officer In-charge, Sitaramdera ...... Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Md. Zaid Imam, Advocate For the State : Mr. Ashutosh Anand, AAG-III .....

14/18.11.2025 Heard learned counsels for both the sides.

2. Learned counsel for the petitioner has argued that the police officials have sealed three (3) rooms of the Hotel premises of the petitioner in contravention of the judgment rendered in the case of Nevada Properties Private Ltd. Through its Directors Versus State of Maharashtra & Anr. reported in 2019 SCC Online SC 1247 and in the case of S.R. P. Oils Pvt. Ltd. Versus State of Jharkhand and Ors. reported in 2020 SCC Online Jhar 813.

3. It reveals from the records that the police had sealed three (3) rooms of the Hotel premises of the petitioner on 12.07.2024 on suspicious recovery of some boys and girls and also upon recovery of Brown Sugar and Ganja and some objectionable items were also recovered from the Hotel premises of the petitioner.

4. This Court is surprised to see that the persons, who have been caught on spot, have been let off by the police on filing of only P. R. Bond, although the police has instituted FIR

being Sitaramdera P. S. Case No. 115 of 2024 for the offences under Section 3/7 of Immoral Trafficking Act and Sections 20 (ii)/27 of the NDPS Act on 17.08.2024, whereas the rooms of the Hotel premises of the petitioner were sealed on 12.07.2024.

5. It appears that the police is not serious for maintaining law and order.

6. Learned counsel for the State is directed to clarify as to how the persons, who have been caught inside the Hotel in suspicious condition, have been let off on P. R. Bond by the State Authorities/ Police Officials.

7. Under the circumstances, Director General of Police, Government of Jharkhand, Senior Superintendent of Police, Jamshedpur and Mr. Binay Prasad Mandal, then Officer In- charge, Sitaramdera are directed to remain physically present before this Court on the next date fixed in this case.

8. Put up this case on 26.11.2025.

9. Let the copy of this order be handed over to Mr. Ashutosh Anand, learned AAG-III for the needful.

(Sanjay Prasad, J.) Dated. 18.11.2025 Kamlesh/