Dr. A.K. Sinha vs The State Of Jharkhand
2022 Latest Caselaw 1263 Jhar

          IN         THE HIGH COURT OF JHARKHAND AT RANCHI
                                       Cr.M.P. No. 746 of 2022

              Dr. A.K. Sinha
              @ Dr. Ashok Kumar Sinha                           .....    ...   Petitioner
                                             Versus
              The State of Jharkhand                             .....   ...   Opposite Party
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Saurabh Shekhar, Advocate.

                           :        Mr. Aman Dayal Singh, Advocate.
      For the State        :        Mr. Binit Chandra, A.C. to A.A.G.-III.
                           ------

02/ 29.03.2022 Learned counsel appearing for the petitioner shall array the informant as O.P. No. 2 in this case.

Learned counsel appearing for the petitioner submits that the petitioner is a Doctor by profession. He submits that one Arvind Kumar Sinha, whose wife was working with SAIL was used to get form filled up and he was the person who assured someone to provide job in SAIL. He further submits that the petitioner has only issued a fitness certificate i.e. in terms of his profession. He also submits that this case is fully covered in the light of the judgment of the Hon'ble Chhattisgarh High Court, in the case of Subha Jakkanwar Versus State of Chhattishgarh, passed in Cr. Misc. Petition No. 1614 of 2017.

Let notice be issued upon the newly added 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.

There shall be stay of further proceedings, so far as the present petitioner is concerned, in connection with Kotwali P.S. Case No. 687 of 2011, pending in the Court of learned Chief Judicial Magistrate, Ranchi, till the next date of listing.

Post this matter on 16.06.2022.

(Sanjay Kumar Dwivedi, J.) Amitesh/-