Sashidhar Jagdishan vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1752 Jhar

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              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr.M.P. No. 713 of 2022

        Sashidhar Jagdishan                                    ...... Petitioner
                                    Versus

        The State of Jharkhand & Anr.                          ...... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. R.S. Mazumdar, Sr. Advocate Mr. Ashish Jha, Advocate Mr. Kumar Nishchay, Advocate For the State : Mr. B.N. Ojha, A.P.P.

02/Dated: 02/05/2022 Mr. R.S. Mazumdar, learned senior counsel for the petitioner submits that

petitioner is Managing Director of HDFC Bank Limited, Mumbai. He further submits

that the petitioner is working in Mumbai whereas complaint has been filed at

Jamshedpur which has been referred under section 156(3) Cr.P.C. for institution of

F.I.R. He further submits that the petitioner is working in Mumbai whereas case has

been filed at Jamshedpur, no criminal liability can be fastened upon the petitioner. He

refers to judgment in the case of "Maksud Saiyed V. State of Gujrat (2008) 5

SCC 668. He further submits that allegation is of fraudulent opening of Trading

Securities account in the name of complainant and through the said Trading Securities

account opened at Jamshedpur where as the petitioner is posted at Mumbai.

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.

In the meantime, no coercive step shall be taken against the petitioner in

connection with Bistupur P.S. Case No. 17 of 2022, pending in the Court of learned

Chief Judicial Magistrate, Jamshedpur till the next date.

Let this matter appear on 26.09.2022.

(Sanjay Kumar Dwivedi, J.)

Satyarthi/