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Sardendu Dutta @ Saradendu Dutta vs The State Of Jharkhand
2025 Latest Caselaw 3915 Jhar

Citation : 2025 Latest Caselaw 3915 Jhar
Judgement Date : 13 June, 2025

Jharkhand High Court

Sardendu Dutta @ Saradendu Dutta vs The State Of Jharkhand on 13 June, 2025

Author: Sanjay Prasad
Bench: Sanjay Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI

           Cr. Revision No. 476 of 2025
1.Sardendu Dutta @ Saradendu Dutta
2.Smt. Arti Kumari @ Aarti Kumari
3.Rohit Prasad                     ......            Petitioners
                    Versus
1.The State of Jharkhand
2.Chittaranjan Kumar               .......           Opp. Parties
                      ---------

CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr. Lukesh Kumar, Advocate For the State : Mr. Vishwanath Roy, Spl.PP

-----------

th 04/Dated:13 June, 2025

Heard learned counsel for the petitioner and the learned APP for the State.

2. Learned counsel for the petitioner submitted that this is a case of civil dispute as the informant has entered into partnership with the petitioner no.2-Smt. Arti Kumari @ Aarti Kumari and an agreement was executed between the petitioner no.2-Smt. Arti Kumari @ Aarti Kumari as well as the informant.

3. In support of his contention, learned counsel for the petitioner has relied upon the judgment reported in 2024 SCC OnLine SC 2248 (Delhi Race Club (1940) Ltd. and others vs. State of Uttar Pradesh and Another.

4. Issue notice to the O.P. No.2 as to why this Criminal Revision Application be not admitted and/or disposed of at the time of admission stage itself, by registered post with A/D as well as ordinary process and for which, requisites etc. must be filed within two weeks from today, failing which this Criminal Revision Application shall stand dismissed without further reference to the Bench.

5. Put up this case on 05.08.2025 and till then, further proceeding pending in the Court of Sri Raj Kumar Pandey, learned Judicial Magistrate-XXIV, Ranchi/or his Successor Court shall remain stayed.

6. In the meantime, learned APP is also directed to produce the neatly typed copy of the case diary and file counter affidavit.

(Sanjay Prasad, J.) Saket/-

 
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