Shri Mukund Rungta @ Mukund Rungta vs The State Of Jharkhand & Anr
2021 Latest Caselaw 4913 Jhar

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              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr.M.P. No. 3030 of 2021

        Shri Mukund Rungta @ Mukund Rungta                        ......    Petitioner
                               Versus
        The State of Jharkhand & Anr.                    ......       Opposite Party

              CORAM:       HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
                                  ---------

For the Petitioner :Mr. Indrajit Sinha, Advocate For the State : Mr. Sachin Kumar, A.A.G.-II

............

5/Dated: 17/12/2021 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.

Learned counsel for the petitioner submits that petitioner-company

purchased a land by way of two registered sale deed dated 17.07.2008 and

05.07.2019. It has been alleged that the land does not belong to the seller

rather the same belongs to the complainant. He submits that the present case

is fully covered with judgment in the case of " Mohammed Ibrahim &

Others Vs. State of Bihar & Another" reported in (2009) 8 SCC 751.

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 one week after winter vacation.

In the meantime, no coercive step shall be taken against the

petitioner in connection with Complaint Case No. 2607 of 2019, pending in the

court of learned Chief Judicial Magistrate, Jamshedpur.

In view of interim relief granted to the petitioner, I.A. No 7146 of

2021 stands allowed and disposed of.

Post the matter on 08.03.2022.

( Sanjay Kumar Dwivedi, J.) Satyarthi/