Jharkhand High Court
Amit John Barla vs The State Of Jharkhand on 21 November, 2022
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 3634 of 2022
1. Amit John Barla
2. Pawan Khalkho ..... ... Petitioners
Versus
1. The State of Jharkhand.
2. Fedrick Sandip Singh
@ Fredrick Sandip Singh .... ... Opposite Parties
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioners : Mr. Ankit Kumar, Advocate.
For the State : Mrs. Vandana Bharti, A.P.P.
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02/ 21.11.2022 Learned counsel appearing for the petitioners submits that the
O.P. No. 2 along with another person has filed other complaint before filing of this case, which was registered as Complaint Case No. 1822 of 2019, which was challenged by the petitioners and others in Cr.M.P. No. 1087 of 2022, wherein by order dated 04.05.2022, interim protection was provided in favour of the petitioners. He submits that although this complaint was filed earlier before passing the interim order in the earlier case, however, the O.P. No. 2 concealing this fact about filing of the previous case before the learned court and the learned court has taken the cognizance against the petitioners.
Let notice be issued upon the O.P. No. 2 under registered cover with A/D as well as by ordinary process, for which, requisites etc. must be filed within two weeks.
No coercive steps shall be taken against the petitioners, in connection with Complaint Case No. 5233 of 2019, pending in the court of learned Judicial Magistrate-XIII, Ranchi, till the next date of listing.
Let this matter appear on 16.03.2023.
(Sanjay Kumar Dwivedi, J.) Amitesh/-