Haneet Narang @ Hanny Singh @ Hanny ... vs The State Of Jharkhand & Anr
2022 Latest Caselaw 5188 Jhar

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                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr.M.P. No. 3926 of 2022

        Haneet Narang @ Hanny Singh @ Hanny Narang @ Honey Singh
                                            ...... Petitioner
                               Versus
                              ...............

The State of Jharkhand & Anr. ...... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners : Mr. Nilesh Kumar, Advocate

For the State : Mrs. Vandana Bharti, A.P.P.

2/Dated: 21/12/2022 Learned counsel for the petitioner submits that the co-accused has filed

Complaint Case No.7/2016 against opposite party no.2 under Section 138 of the

Negotiable Instrument Act and, thereafter, the present case has been filed against the

petitioner under Section 420 of the Indian Penal Code. He further submits that the

petitioner has not received any summon or bailable warrant or non-bailable warrant

and only after issuance of process under Section 82 Cr.P.C., he has known about the

present case. He also submits that the case of the petitioner is fully covered in light of

the judgment passed by the Hon'ble Supreme Court in Eicher Tractor Limited and

others v. Harihar Singh and another; [(2008) 16 SCC 763].

Issue notice upon opposite party no.2 by ordinary process as well as

registered post with A/D, for which, requisites etc. must be filed within two weeks.

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

petitioner in connection with Complaint Case No.675/2016, pending in the court of the

learned Judicial Magistrate, 1st Class, Dhanbad.

Let this matter appear on 02.03.2023 along with Cr.M.P. No. 3859 of

2022.

(Sanjay Kumar Dwivedi, J.) Satyarthi/