MD. WAHID ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(2.) This petition has been filed for direction upon the respondent authority to take necessary action against the respondent nos.08 to 11 who were forcefully entered into the house of the petitioner which is situated at Village-Dudhani, Mauza-Dudhani No.259, J.B. No.22, Plot No.502, Area-80 decimals. The further prayer is made for direction upon the respondent authority to take necessary action against the respondent nos.8 to 11 to vacate the house of the petitioner where they were forcefully occupied. Further prayer is made for institution of the F.I.R upon the respondent no.5, Officer in Charge, Madhupur Police Station or respondent no.6 Officer in Charge Madhupur Mahila Police Station who had not instituted the written report of the petitioner on 8/4/2021 and 28/4/2021 as F.I.R against the respondent nos.8 to 11.

(3.) This petition has been filed under Article 226 of the Constitution of India.