Mukesh Kumar Singh @ Mukesh Kumar And Anr vs The State Of Jharkhand And Anr. ...
2025 Latest Caselaw 4059 Jhar

Jharkhand High Court

Mukesh Kumar Singh @ Mukesh Kumar And Anr vs The State Of Jharkhand And Anr. ... on 18 June, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Rev. No.174 of 2025
                         ....

Mukesh Kumar Singh @ Mukesh Kumar and Anr.

......Petitioners Versus The State of Jharkhand and Anr. ......Opp. Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr. Pandey Neeraj Rai, Advocate Mr. Rohit Ranjan Sinha, Advocate Mr. Rishav Raj, Advocate Mr. Arpit Khandelwal, Advocate For the State : Mr. Satish Kumar Keshri, A.P.P For the O.P. No.2 : Mr. Atul Rai, Advocate ......

Order No.06/18.06.2025 Heard learned counsel for the petitioner and learned APP

as well as learned counsel for the O.P. No.2.

2. Learned counsel for the petitioners submitted that this is a

case of misuse of address provided by the O.P. No.2 and it is

submitted that no case of forgery and preparing false document is

made out.

3. In support of his contention learned counsel for the

petitioner has relied upon the judgment rendered in the case of

Md. Ibrahim and Ors. Vs. State of Bihar and Ors. reported in

(2009) 8 SCC 751 in Criminal Appeal No.1695 of 2009 which was

decided on 04.09.2009

4. Learned counsel for the O.P. No.2 has submitted that he

intends to file Counter Affidavit in this case.

5. It appears that this is a case of civil dispute.

6. Call for the legible scanned copy of the Lower Court

Records and neatly typed copy of the Case Diary.

7. Put up this case on 16th July 2025 and till then further

proceeding of G.R. Case No.759 of 2024 corresponding to Argora

P.S. Case No.156 of 2023 pending before the Court of Sri Achat

Srivastava, J.M. 1st Class, Ranchi or his Successor Court shall

remained stayed.

(Sanjay Prasad, J.) Nishant/-