Mahendra Munot vs The State Of Jharkhand And Anr
2021 Latest Caselaw 1901 Jhar

                   IN THE HIGH COURT OF JHARKHAND, RANCHI
                                      ----

Cr.M.P. 409 of 2021

----

      Mahendra Munot                                         ..... Petitioner
                               --    Versus      --
      The State of Jharkhand and Anr.                        ...... Opposite Parties
                                      ----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

---

For the Petitioner :- Mr. R.S. Mazumdar, Sr. Advocate For the State :- Mr. Ravi Prakash, Spl. PP

----

4/14.06.2021 Heard Mr. R.S.Mazumdar, the learned Senior counsel for the

petitioner and Mr. Ravi Prakash, the learned State counsel.

This criminal miscellaneous 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.

Let notice be issued upon the Opposite Party No.2 by

registered post with A/D as well as under ordinary process for which

requisites etc must be filed within two weeks.

One of the contentions of the learned counsel appearing for

the petitioner is that the company is not the accused in the Complaint

Case No.49 of 2016 and the petitioner was Vice President of

ICICI Prudential Life Insurance Company, Claim Cell. He submits that the

petitioner is not coming within Section 11 of the IPC. He further submits

that the case of the petitioner is fully covered in view of "S.Nagarajan v.

State of Jharkhand and Anr." reported in (2020) 3 JLJR 299. He also

submits that the case of the petitioner is fully covered in view of the

judgment rendered by the Hon'ble Supreme Court in case of "Indian Oil

Corporation v. NEPC (India) Ltd." reported in (2006) 6 SCC 736.

In view of the above submission, there shall be stay of

further proceeding so far as the petitioner is concerned till the next date.

Post on 16.08.2021.

( Sanjay Kumar Dwivedi, J) SI/