M/S Hotel Atithi Bhawan vs The State Of Jharkhand & Ors
2025 Latest Caselaw 7197 Jhar

Jharkhand High Court

M/S Hotel Atithi Bhawan vs The State Of Jharkhand & Ors on 26 November, 2025

Author: Rajesh Kumar

Bench: Rajesh Kumar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               W.P.(C) No.4309 of 2024

    M/s Hotel Atithi Bhawan, a unit of Maa Kattayani
    Enterprises, Jamshedpur        ...... Petitioner

                            Versus
    The State of Jharkhand & Ors.              ...... Respondents
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Zaid Imam, Advocate Mr. Biblav Bhuiyan, Advocate Mr. Saddam Ansari, Advocate Mr. Z. A. Khan, Advocate For the Resp.-State : Mr. Ashutosh Anand, AAG-III

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               th
15/Dated: 26        November, 2025

1. The order dated 18.11.2025, passed by the co-ordinate Bench of this Court, reads as under :-

"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 Incharge, 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."

2. In compliance of the the aforesaid order, Ms. Tadasha Mishra, Director General of Police, Jharkhand, Mr. Piyush Pandey, Senior Superintendent of Police, Jamshedpur and Mr. Vinay Mandal, the then Officer-in-charge, Sitaramdera Police Station, are physically present before this Court.

3. Heard the parties.

4. Admittedly, three (3) rooms of the Hotel, in question, have been sealed on 12.07.2024, but the F.I.R has been lodged on 17.08.2024 and the investigation is still going on.

5. Considering the mandate of the Hon'ble Apex Court, the authorities are directed to unseal three (3) rooms of the Hotel, in question, within 48 hours from today. If they want to take any sample from the rooms in question, they are free to do the same.

6. The personal appearance of the aforesaid police personnel is dispensed with for the time being.

7. Put up this case on 07.01.2026.

(Rajesh Kumar, J.) 26th November, 2025 Ravi-Chandan/-