Ramesh Prasad Keshari vs The State Of Jharkhand
2022 Latest Caselaw 3929 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr.M.P. No. 3300 of 2021
               Ramesh Prasad Keshari                                  ... Petitioner
                                              -Versus-
               The State of Jharkhand                                 ... Opposite Party
                                                -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

-----

For the Petitioner : Mr. Mukesh Bihari Lal, Advocate For the Opposite Party-State : Mr. P.D. Agrawal, S.P.P.

-----

05/23.09.2022. Learned counsel for the petitioner submits that in the complaint as

well as cognizance order, it has not been disclosed which order has been

violated in light of Section 3 of the Essential Commodities Act and

cognizance has been taken under Section 7 of the Essential Commodities

Act. He relied upon the judgments passed in Arun Kumar @ Arun Sao v.

The State of Jharkhand, (2015 SCC OnLine Jhar 4816), Arjun

Prasad Choudhary v. State of Jharkhand, (2018 SCC OnLine Jhar

2622) and Mahesh Kumar and others v. State of Jharkhand, (2022

SCC OnLine Jhar 11).

Learned counsel for the State shall take instruction and file counter

affidavit within four weeks.

There shall be stay of further proceeding in connection with Katras

P.S. Case No.267/2018, corresponding to G.R. No.989/2020, pending in the

court of the learned Sub Divisional Judicial Magistrate, Dhanbad, till the

next date.

Let it appear on 19.01.2023.

(Sanjay Kumar Dwivedi, J.) Ajay/