SHYAMNANDAN PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Jitendra S. Singh, learned counsel for the petitioner, Mr. Mohammad Asghar, learned counsel for the State, Mr. Saket Upadhyay, learned counsel for the respondent no. 3 and Mr. R.S. Mazumdar, learned senior counsel assisted by Mr. Nishant Kr. Roy, learned counsel for the respondent no.4.

(2.) This petition has been filed for quashing the entire proceeding of Case No. M-2122 of 2022 as against the petitioner including the order dtd. 15/10/2022 (Annexure-10) whereby the respondent no. 2-the Sub-Divisional Magistrate, Sadar, Ranchi passed the order under Sec. 144 of Cr.P.C. restraining the petitioner from going over the land in dispute.

(3.) By order dtd. 24/2/2023 the Co-ordinate Bench of this Court has been pleased to stay the order dtd. 15/10/2022 passed in Case No. M- 2122 of 2022 and order was passed that any further proceeding in Case No. M- 2122 of 2022 shall not be taken out.