Shambhu Shankar Guru vs The State Of Jharkhand And Another
2022 Latest Caselaw 5010 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Criminal Revision No. 476 of 2016

Shambhu Shankar Guru                                         .... . Petitioner
                               Versus
The State of Jharkhand and Another                      ... Opposite Parties

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

For the Petitioner       : Ms. Akriti Shree, Amicus
For the State            : Mr. Bhola Nath Ojha, APP
For O.P No.2             : Mr. Suraj Kumar, Advocate
                                   -------

Order No. 14/Dated: 9th December 2022

Mr. Suraj Kumar, the learned counsel for O.P No.2 states that Original Suit No.29 of 2013 has been decreed in favour of O.P No.2.

According to Mr. Suraj Kumar, the learned counsel for O.P No.2 the said suit was instituted for recovery of Rs.10,40,000/- with interest @ 12% per annum from 6th June 2011.

Ms. Akriti Shree, the learned Amicus for the petitioner shall seek instructions from the petitioner in this regard.

Ms. Akriti Shree, the learned Amicus has submitted that on the basis of an unregistered agreement, O.P No.2 instituted Complaint Case No.355 of 2012 on an allegation that he has given Rs.10,40,000/- to the petitioner in lieu of consideration for 20 decimals land. However, the defence set-up by the petitioner was that O.P No.2 did not pay the entire amount due to which he refused to execute a sale-deed in favour of O.P No.2.

Liberty is reserved with the learned counsel for O.P No.2 to produce a copy of the judgment in Original Suit No.29 of 2013.

Post this matter on 27th January 2023.

(Shree Chandrashekhar, J.) sudhir