Rafiqul Hasan Akramali Sheikh vs The State Of Jharkhand And Another
2021 Latest Caselaw 4688 Jhar

            IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P. No. 2416 of 2021

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Rafiqul Hasan Akramali Sheikh ..... Petitioner

-- Versus --

The State of Jharkhand and Another ...... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Vikas Pandey, Advocate For the State :- Mr. P.D.Agarwal, Spl.P.P

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3/08.12.2021 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.

The learned counsel for the petitioner submits that the

petitioner is one of the Director of M/s Haartz Jewellery Pvt. Ltd. and the

company has not been made accused and in absence of the company

vicarious liability cannot be passed upon the Director as well as per the

judgment in the case of "Aneeta Hada v. Godfather Travels & Tours (P)

Ltd.", (2012) 5 SCC 661.

Let notice be issued upon the O.P.No.2 by registered post

with A/d as well as under ordinary process for which requisites etc. must

be filed within a week.

So far the petitioner is concerned, there shall be stay of

further proceeding in connection with Complaint Case No.2265/2013,

pending in the court of learned Judicial Magistrate, Ranchi.

Post on 21.02.2022.

( Sanjay Kumar Dwivedi, J) SI/