Goutam Kumar Thakur vs The State Of Jharkhand
2021 Latest Caselaw 4174 Jhar

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                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr.M.P. No. 1021 of 2021

             Goutam Kumar Thakur                            ...... Petitioner
                                    Versus
             1.The State of Jharkhand
             2. Deoghar Jamtara Central Co-operative Bank Limited, Deoghar Branch
              through its Branch Manager, Deoghar.                ...... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Ankit Kumar, Advocate For the State :Mr. Abhishek Singh, Advocate

6/Dated: 03/11/2021 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.

Mr. Ankit Kumar, learned counsel for the petitioner submits that the case

is in hand is civil in nature for that criminal proceeding has been initiated against the

petitioner. He submits that this Court is competent to quash F.I.R. sitting under

Section 482 Cr.P.C. He relied on judgment in the case of "Paramjeet Batra V. State

of Uttarakhand & Others" reported in (2013) 11 SCC 673.

It transpires that investigation is still going on. At this stage, the Court is

not inclined to exercise its power under Section 482 Cr.P.C.

At this stage, Mr. Ankit Kumar, learned counsel for the petitioner seeks

permission to withdraw this petition with liberty to take all the points at the

appropriate stage.

Accordingly, this criminal miscellaneous petition is disposed of with the

aforesaid liberty.

( Sanjay Kumar Dwivedi, J.) Satyarthi/