Sanjay Kumar Dwivedi, J
1. Mrs. Ritu Kumar, the learned counsel appearing on behalf of the petitioners submits that the defect no.24 is concerned that will be removed in course of the day.
2. Let her do so.
3. The office will proceed as per the procedure.
4. Learned counsel for the petitioners submits that the petitioner no.1 is elected Secretary of Symphony Enclave, Amethiya Nagar, Namkum, Ranchi and petitioner no.2 is also a flat owner in the same building. She submits that there is maintenance due on behalf of one Annu Kumari and the maintenance due was demanded by the said office bearer and for that a false case is lodged against the petitioners alleging that the petitioner nos.1 and 2 along with son of the petitioner no.1 entered into the flat and abused her and for that the FIR was registered. She submits that the allegations are completely false that would have been recorded in the C.C.T.V. She further submits that so far as the petitioner no.1 is concerned, he has got no son and has got only two daughters which prima-facie suggest that a false case has been lodged against the petitioners.
5. Issue notice upon the respondent no.5 by registered post with A/d as well as under ordinary process for which requisites etc must be filed by 03.01.2025.
6. Mr. Manoj Kumar, the learned counsel for the respondent State will take instruction and file counter affidavit within four weeks.
7. Let this matter appear on 19.02.2025.
8. Till the next date, no coercive steps shall be taken against the petitioners in connection with Namkum P.S. Case No.467 of 2024, pending in the court of learned Civil Judge, Sr. Division-IX-cum-J.M.-IX, Ranchi.
