Raghuvanshi Securities (P) Ltd. ... vs The State Of Jharkhand & Ors
2022 Latest Caselaw 309 Jhar

                                               1

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr.M.P. No. 2009 of 2021

        Raghuvanshi Securities (p) Ltd. through its Director Rahul Raghuvanshi.
                                                       ...... Petitioner
                                   Versus
        The State of Jharkhand & Ors           ...... Opp. Parties


              CORAM:         HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

        For the Petitioner
                       :Mr. Sidhartha Roy, Advocate
        For the State  : Mr. P.A.S. Pati, G.A.-II
                       ............

04/Dated: 07/02/2022 This petition has been heard through Video Conferencing in view of

the guidelines of the High Court taking into account the situation arising due to

COVID-19 pandemic.

Learned counsel for the petitioner submits that petitioner has filed

petition under section 311 of the Cr.P.C which has been rejected on the ground

that documents cannot be exhibited under section 311 Cr.P.C. He submits that

the case of the petitioner is fully covered with judgment in the case of V.N.

Patil Vs. K. Niranjan Kumar and Others decided by the Hon'ble Supreme Court

on 04.03.2021 in Criminal Appeal No. 267 of 2021 (Arising out of SLP (Crl.) No.

8965 of 2018).

Let notice be issued upon the O.P. Nos. 2 & 3 under registered

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

filed within two weeks.

State will file counter-affidavit.

( Sanjay Kumar Dwivedi, J.) Satyarthi/