Sandeep Bhargava vs The State Of Jharkhand And Anr
2022 Latest Caselaw 1155 Jhar

               IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P. No. 3245 of 2021

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        Sandeep Bhargava                                           ..... Petitioner
                                 --    Versus          --
        The State of Jharkhand and Anr.                            ...... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Indrajit Sinha, Advocate Mr. Rishi Pallava, Advocate For the State :- Mrs. Priya Shrestha, Spl.P.P

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4/24.03.2022 The case is instituted in the year 2011 and till date the charge sheet has not been submitted.

Mr. Indrajit Sinha, the learned counsel appearing for the petitioner submits that there is an agreement between Kashish News and Media Solutions for supply of certain equipments with regard to News Channel. He submits that the petitioner is only the employee and he has been unnecessarily implicated in the F.I.R. He submits that there is allegation of not supplying the entire goods and certain goods are defective and for that, this case has been filed against the petitioner, who is an employee of Digital Broadcast (India) Private Limited. He submits that for civil case a criminal proceeding has been initiated against the petitioner. He further submits that this case is fully covered in view of the latest judgment of Hon'ble Supreme Court in the case of Vijay Kumar Ghai and Others v. The State of West Bengal and others, 2022 LiveLaw (SC) 305.

Let notice be issued upon the O.P.No.2 by registered post with A/d as well as under ordinary process for which requisites etc.must be filed within a week.

In the meantime, no coercive steps will be taken against the petitioner in connection with Doranda (Argora) P.S.Case No.218 of 2011, G.R. No.2851 of 2011, pending in the court of learned J.M., Ranchi, till next date.

The petitioner will cooperate in the investigation. Let this matter appear on 13.06.2022.

( Sanjay Kumar Dwivedi, J)

SI/