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Judgment
11 paragraphs · 176 wordsSanjay Kumar Dwivedi, J
This criminal miscellaneous 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.
Learned counsel for the petitioner submits that the case is of the year 1983 and the petitioner and opposite party no.2 are nephew and uncle. He
further submits that the dispute has already been compromised between the parties. Now the concerned court is proceeding against the petitioner.
Let notice be issued upon opposite party no.2 by ordinary process as well as registered post with A/D, for which, requisites etc. must be filed within
two weeks.
Learned counsel for the petitioner is set at liberty to serve notice upon opposite party no.2 personally and file affidavit to that effect.
The petitioner shall not be arrested in connection with Bistupur P.S. Case No.97 of 1983, corresponding to G.R. Case No.459A of 1983, pending in
the court of the learned Chief Judicial Magistrate, East Singhbhum at Jamshedpur, till the next date.
Post this matter on 22.11.2021.