Krishna Gopal Bhatiya @ Bhatia vs The State Of Jharkhand
2023 Latest Caselaw 1161 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Revision No. 1819 of 2018
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1. Krishna Gopal Bhatiya @ Bhatia

2. Ashish Kuamr Bhatiya @ Bhatia

3. Smt. Neelu Bhyatiya @ Bhatia

4. Smt. Savita Bhatiya @ Bhatia

5. Sanjay Kumar Bhatiya @ Bhatia ...... Petitioners Versus

1. The State of Jharkhand

2. Smt. Shail Ambastha ...... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr. Amit Kumar Das, Advocate For the State : Mr. Gautam Rakesh, A. P. P.

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10/16.03.2023 Heard learned counsel for the petitioners and learned counsel for the State.

Learned counsel for the petitioner has submitted that in view of the judgment rendered in the case of Lalan Kumar Singh and Ors. Versus State of Maharashtra reported in 2022 SCC Online SC 1383 and in the case of State of Haryana Vs. Brij Lal Mittal and Ors. reported in (1998) 5 SCC 343, all the Directors cannot be held liable to be prosecuted, if any, lapses are found in the administration of company.

Learned counsel for the State prays for time to file supplementary counter affidavit as counter affidavit filed earlier on 24.04.2019 needs to be elaborated.

Put up this case on 10.04.2023.

Till then, interim order dated 14.03.2019 granted by the Co-ordinate Bench of this Court shall continue.

Let the name of Mr. Gautam Rakesh, learned A. P. P. be appeared in the cause list henceforth on behalf of the State.

(Sanjay Prasad, J.) Kamlesh/