Pradeep Kumar Verma vs The State Of Jharkhand & Anr
2022 Latest Caselaw 448 Jhar

                                             1

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr.M.P. No. 2512 of 2021

        Pradeep Kumar Verma                                 ......   Petitioner
                               Versus
        The State of Jharkhand & Anr.                            ......    Opp. Parties

              CORAM:         HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

        For the Petitioner :Mr. Vishal Kr. Tiwary, Advocate
        For the State      : Ms. Rashmi Lal, Advocate
                           ............

02/Dated: 14/02/2022 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 pursuant to

complaint filed by the O.P. No. 2, the case was referred to Lalpur Police Station

under section 156(3) Cr.P.C. by the learned Judicial Magistrate, Ranchi, F.I.R.

has been lodged. He further submits that this case has been fully covered with

judgment in the case of " Priyanka Srivastava & Another Vs. State of Uttar

Pradesh & Others" reported in (2015) 6 SCC 287. He further submits that

F.I.R. is subject matter of Cr.M.P. No. 1852 of 2021 along with Cr.M.P. No. 1402

of 2019.

Let notice be issued upon 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.

Let this case be tagged with Cr.M.P. No. 1852 of 2021.

Till then no coercive step shall be taken against the petitioner in

connection with Lalpur P.S. Case No. 214 of 2018, corresponding to G.R. Case

No. 3463 of 2018, arising out of Complaint Case No. 1980 of 2018 pending in

the Court of learned Judicial Magistrate, Ranchi.

( Sanjay Kumar Dwivedi, J.)

Satyarthi/