Tabrez Alam vs The State Of Jharkhand
2021 Latest Caselaw 2825 Jhar

          IN         THE HIGH COURT OF JHARKHAND AT RANCHI
                                Cr.M.P. No. 917 of 2021
               Tabrez Alam                                      .....    ...     Petitioner
                                           Versus
              1. The State of Jharkhand.
              2. M/s. Anandita Steels Limited, having its registered office at
                603, 6th Floor, behind Vishal Mega Mart, Harmu Road,
                P.O. and P.S.- Sukhdeo Nagar, District-Ranchi through
                its Director Sri Anupam Sinha                .....   ... Opposite Parties
                                        --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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              For the Petitioner                 :   Mr. Nilesh Kumar, Advocate
              For the State                      :   Mr. Kaushik Sarkhel, G.A.-V.
                                        ------
05/ 10.08.2021             Heard Mr. Nilesh Kumar, learned counsel appearing for the

petitioner and Mr. Kaushil Sarkhel, learned G.A.-V appearing for the State.

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. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

This criminal miscellaneous petition has been filed for quashing the order dated 22.02.2020, whereby the petition, filed under Section 317 Cr.P.C. has been rejected by the concerned Court.

In the interest of justice, it will be suffice to direct the petitioner to appear before the Court of learned Judicial Magistrate, 1st Class, Ranchi on 24.8.2021, in connection with Complaint Case No. 2587 of 2016. The Court concerned shall consider that the petitioner has appeared before the Court and the Court will allow him to remain on the same bail bond and he proceed in terms of Judgment passed in Indian Bank Association & Ors. Versus Union of India & Ors., reported in (2014) 5 SCC 590.

In the interest of justice, since the direction has been issued to the petitioner to appear before the Court, the impugned order dated 22.02.2020, passed by the learned Judicial Magistrate, 1st Class, Ranchi, in connection with Complaint Case No. 2587 of 2016, is set aside.

If the petitioner will not appear on that date, the Court below shall take all coercive steps against the petitioner.

With the aforesaid observation, this criminal miscellaneous petition stands disposed of.

(Sanjay Kumar Dwivedi, J.) Amitesh/-