ANANT BIJAY SINGH,J. - (1.) All the cases are being heard together as all the cases arising out of same P.S. Case being Sundarnagar P.S. Case No.22/17, corresponding to G.R. No.1867/17 registered under Section 467/468/471/406/409/419/420/34 of the IPC.
(2.) In terms of the order dated 13.6.2018 counsel for the petitioners were directed to supply the phone numbers of the petitioners(except Saro Murmu petitioner in ABA No. 1251 of 2018) to the learned A.P.P latest by 28.6.2018 and the learned APP would supply the same to the concerned I.O. Thereupon, the I.O would give 72 hours notice to all the petitioners fixing date, time and place and record the statement of all the petitioners and submit up-to-date case diary before this court latest by 20.8.2018. Further the learned counsel for the petitioners was directed to add the informant as O.P. No.2 in ABA No. 6036 of 2017 and to take steps for issuance of notice upon the O.P;. No.2 for which requisite etc must be filed within a week under both process. Further the learned counsel for the petitioners was directed to file affidavit regarding the death of the petitioner no.1 namely Swaroop Acharya in A.B.ANo.6037 of 2017. ABA No. 6469 of 2017( Kasuram Tudu)
(3.) The present case has been instituted on the basis of written complaint given by one Pappu Murmu registered under Section 467/468/471/406/409/419/420/34 of the IPC in connection with Sundarnagar P.S Case No. 22/17 corresponding to G.R No. 1867 of 2017 pending in the court of Judicial Magistrate, Ist Class, Jamshedpur.;