Rajendra Prasad Roy vs The State Of Jharkhand & Anr
2022 Latest Caselaw 2671 Jhar

                                              1

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr.M.P. No. 964 of 2022

        Rajendra Prasad Roy                                  ......   Petitioner
                                    Versus
        The State of Jharkhand      & Anr.                   ......   Opposite Parties

              CORAM:       HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
                                  ---------

For the Petitioner : Mr. Amit Kumar Sinha, Advocate Mr. Abhijeet Tushar, Advocate For the State : Mrs. Vandana Bharti, A.P.P.

3/Dated: 14/07/2022 Learned counsel for the petitioner submits that by way of friendly

loan a sum of Rs. 5, 49,000/- was provided by the O.P. No. 2 to this petitioner.

He further submits that petitioner has not been able to refund the said amount

for which the present F.I.R. has been lodged. He further submits that the entire

case is civil in nature whereas criminal case has been lodged. He relied on two

judgments in the case of " Brindawan Singh Vs. State of Jharkhand and

Ors. reported in MANU/JH/0814/2017 and in the case of "Satishchandra

Ratanlal Shah Vs. State of Gujrat and Ors" reported in

MANU/SC/0199/2019.

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.

Petitioner shall not be arrested in connection with Dumka Town

P.S. Case No. 294 of 2021 pending in the Court of learned Chief Judicial

Magistrate, Dumka till the next date.

Let it appear on 14.09.2022.

I.A. No. 5310 of 2022, filed for grant of interim stay, stands

disposed of.

( Sanjay Kumar Dwivedi, J.) Satyarthi/