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Judgment
Sanjay Kumar Dwivedi, J
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.
Learned counsel for the petitioners submits that complaint was filed against the petitioners being Complaint Case No.3460 of 2017 which was sent to
the concerned police station under section 156(3) Cr.P.C. to register F.I.R. and to investigate the case. He submits that pursuant to that police
investigated the case and submitted final form against the petitioners showing the case civil in nature. He submits that on the protest-cum-complaint
petition filed by the complainant, concerned Court took cognizance.
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.
Post the matter on 09.12.2021.
Till then, there shall be stay of further proceeding in connection with C.P. case No. 3740 of 2019 pending in the Court of learned Judicial Magistrate,
Ist Class, Dhanbad.