Managing Director Of M/S Shriram ... vs The State Of Jharkhand And Another
2021 Latest Caselaw 3994 Jhar

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              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr.M.P. No. 3409 of 2019

        Managing Director of M/s Shriram Transport Finance Co. Ltd. through Shri Umesh
        Revankar                                            ...... 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: M/s Rajeev Kr. Sinha & Vishnu Kr. Mahto, Advocates For the State : Mr. Shree Prakash Jha, Advocate

5/Dated: 25/10/2021 Learned counsel for the petitioner submits that the complainant took

financial assistance from the M/s Shriram Transport Finance Company Limited to

the tune of Rs. 4,73,497/- and purchased one truck bearing Registration No. JH-

09G-0092. He further submits that the said vehicle was stolen by the miscreants

on 23.06.2016 which was intimated to the company. The insurance amount has

been settled in favour of the complainant. After settlement of the amount by the

insurance company, the balance amount of E.M.I has been adjusted and the same

is 1,37,541/- which is still due against the complainant. The petitioner is a

Managing Director of the company and cognizance has been taken against the

company and not against the petitioner. He relied on judgment in the case of

"Managing Director, ICICI Bank Limited Vs. State of Jharkhand"

reported in (2006) 3 JLJR 191.

Let notice be issued upon the opposite party no. 2 under registered

cover with A/D as well as by ordinary process for which requisites etc. must be

filed within two weeks after Diwali vacation.

Till the next date, no coercive step shall be taken against the

petitioner in connection with Complainant Case No. 1398 of 2019 pending in the

Court of learned Judicial Magistrate at Dhanbad.

Post the matter on 05.01.2022.

( Sanjay Kumar Dwivedi, J.) Satyarthi/