Tarsem Singh vs The State Of Jharkhand
2024 Latest Caselaw 9627 Jhar

Jharkhand High Court

Tarsem Singh vs The State Of Jharkhand on 25 September, 2024

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

       IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                            W.P.(Cr.) No. 727 of 2024
      1. Tarsem Singh, aged about 73 years, son of Late
      Tara Singh, Vice President (now President), Guru
      Gobind Singh Educational Society, Bokaro, 85,
      Sardar Colony, Chas, P.O. and P.S. Chas, District
      Bokaro, Jharkhand.
      2. Surendra Pal Singh, aged about 67 years, son of
      Late Jaswant Singh, Member (now Secretary), Guru
      Gobind Singh Educational Society, Bokaro, Qr. No.
      3031, Sector V/B, P.O. and P.S. Bokaro Steel City,
      District Bokaro, Jharkhand.
      3. Jaspal Singh, aged about 60 years, son of Kesara
      Singh, Member, Guru Gobind Singh Educational
      Society, Bokaro, 102, Sardar Colony, Chas, P.O. and
      P.S. Chas, District Bokaro, Jharkhand.
                                                      .....   ... Petitioners
                                   Versus
      1. The State of Jharkhand.
      2. Manoj Kumar Mishra, son of Raghunandan Mishra,
      resident of Qr. No. PH-7, Lal Banglow, P.O.
      Jamadobha, P.S. Jorapokhar, District Dhanbad,
      Jharkhand.
                                                      ..... ...       Respondents
                                --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

------

For the Petitioners : Mr. V.P. Singh, Sr. Advocate.

                                :        Mr. Ramakant Tiwari, Advocate.
                                :        Mr. A.K. Sahani, Advocate.
      For the State             :        Mr. Manish Kumar, Sr. S.C.-II
                                ------
02/ 25.09.2024     Mr. V.P. Singh, learned senior counsel appearing for the

petitioners submits that by the impugned order, the learned court has called upon the petitioners to produce certain documents, in light of Section 91 of the Cr.P.C. He submits that by the two judgments, this court has held that the accused cannot be directed to produce the documents and he relied in the case of M/s Tata Construction Project Ltd. Versus The State of Jharkhand & Anr., reported in (2008) 4 JLJR 66 and further in the case of Kanti Kumari & Ors. Versus The State of Jharkhand, reported in (2012) 3 JLJR 465.

2. Mr. Manish Kumar, learned Sr. S.C.-II, appearing for the

respondent-State submits that he will assist the court on the law point on the next date of listing.

3. 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.

4. Post this matter on 28.10.2024.

5. There shall be stay of further proceedings, in connection with Complaint Case No. 1184 of 2012, pending in the court of learned Chief Judicial Magistrate, Bokaro, till the next date of listing.

(Sanjay Kumar Dwivedi, J.) Amitesh/-