Rahul Kumar Singh @ Rahul Singh vs The State Of Jharkhand
2021 Latest Caselaw 4023 Jhar

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

              Rahul Kumar Singh @ Rahul Singh                .....  ... Petitioner
                                           Versus
              1. The State of Jharkhand.
              2. Aditya Singh                                 ..... ...      Opposite Party
                                        --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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              For the Petitioner        :        Mr. Bharat Kumar, Advocate
              For the State             :        Mr. Bhola Nath Ojha, A.P.P.
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02/ 26.10.2021            Learned counsel appearing for the petitioner submits that the

complaint has been filed on 10.11.2017, alleging therein that the petitioner has not paid the rent of Hywa Truck to the complainant. It is also alleged that the petitioner has paid only Rs. 2,30,000/- out of Rs. 6,39,500/-. Learned counsel further submits that petitioner was entrusted with the work of transporting the cutting trees from 30.10.2015 to 30.11.2015. He submits that there is no allegation of cheating against the petitioner. Learned counsel has relied upon the judgments of Hon'ble Supreme Court in the case of Indian Oil Corporation Versus NEPC India Ltd., reported in 2006 AIR (SC) 2780 and also in the case of Rashmi Jain Versus State of Uttar Pradesh & Anr., reported in (2014) 13 SCC 553.

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 two weeks after Diwali Holidays.

No coercive steps shall be taken against the petitioner, in connection with Complaint Case No. 533 of 2017, pending in the Court of learned S.D.J.M., Ramgarh, till the next date.

Post this matter on 03.02.2022.

(Sanjay Kumar Dwivedi, J.) Amitesh/-