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Puneet Bansal @ Punit Bansal vs The State Of Jharkhand
2024 Latest Caselaw 10324 Jhar

Citation : 2024 Latest Caselaw 10324 Jhar
Judgement Date : 11 November, 2024

Jharkhand High Court

Puneet Bansal @ Punit Bansal vs The State Of Jharkhand on 11 November, 2024

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

              IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                                      W.P.(Cr.) No. 889 of 2024
       Puneet Bansal @ Punit Bansal, aged about 38
       years, S/o Ashwani Bansal, R/o House No. 127,
       Section 15-A, Chandigarh, P.O. and P.S.-
       Chandigarh,      District-Chandigarh      (Punjab),
       present resident Indrapuri Road No. 1, Nawab Rai
       Lane, P.O. and P.S.-Sukhdev Nagar, District-
       Ranchi.
                                                       ..... ... Petitioner
                                    Versus
       1. The State of Jharkhand.
       2. Sulekha Kumari, D/o Birsu Oraon, R/o Analiya
       Ambatoli, P.O. and P.S.-Bharno, District-Gumla.
                                                       ..... ...      Respondents
                                 --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

------

For the Petitioner : Mr. Amit Kumar Sinha, Advocate. For the State : Mr. Ravi Prakash Mishra, A.C. to A.A.G.-II.

------

04/ 11.11.2024 By way of referring the solemn affirmation of the complainant, particularly para-2 thereof, learned counsel appearing for the petitioner submits that for recovery of certain amount, the present case has been registered and that too the provisions of SC/ST Act has also been inserted. He submits that the case of the petitioner is fully covered in light of the judgment of the Hon'ble Supreme Court in the case of Deepak Kumar Shrivas & Anr. Versus State of Chhatisgarh & Ors., reported in (2024) 3 SCC 601 (para-18).

2. Let notice be issued to the respondent No. 2 through registered cover with A/D as also by ordinary process, for which, requisites etc. must be filed within one week.

3. Let this matter appear on 09.01.2025.

4. No coercive steps shall be taken against the petitioner, in connection with SC/ST Complaint Case No. 77 of 2021, pending in the court of learned AJC-XI-cum-Special Judge, SC/ST Act, Ranchi, till the next date of listing.

(Sanjay Kumar Dwivedi, J.) Amitesh/-

 
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