Pawan Kumar Sharma vs State Of Jharkhand And Anr
2022 Latest Caselaw 1571 Jhar

              IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P. No. 2679 of 2021

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      Pawan Kumar Sharma                             ..... Petitioner
                                --    Versus    --
      State of Jharkhand and Anr.                    ...... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Vibhore Mayak, Advocate For the State :- Mr. V.K. Vashishtha, Advocate

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6/19.04.2022 The learned counsel for the petitioner submits that the

private loan will not come under the purview of criminal offence. He

submits that FIR has been lodged for not complying the agreement. The

parties have agreed to invest in joint venture business and he submits

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

Hon'ble Supreme Court in the case of State of Haryana v. Bhajanlal.

Let notice be issued upon the O.P.No.2 by registered post

with A/d as well as under ordinary process for which requisites etc. must

be filed within a week.

In the meantime no coercive steps shall be taken against

the petitioner in connection with Bokaro Steel City P.S.Case No.321/2018,

pending in the court of learned Chief Judicial Magistrate, Bokaro till next

date.

Let it appear on 27.07.2022.

( Sanjay Kumar Dwivedi, J.)

SI/