Jharkhand High Court
S.K. Goel And Others vs The State Of Jharkhand And Another ... on 8 July, 2021
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
IN THE HIGH COURT OF JHARKHAND, RANCHI
Cr.M.P. No. 750 of 2021
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S.K. Goel and Others ..... Petitioners
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The State of Jharkhand and Another ...... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioners :- Mr. M.S. Mittal, Sr. Advocate For the O.P.No.2 :- Mr. Uttam Kumar Das, Advocate
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2/08.07.2021 Heard Mr. M.S. Mittal, the learned Senior counsel for the petitioners and Mr. Uttam Kumar Das, the learned counsel for the O.P.No.2.
This petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic.
Mr. M.S. Mittal, the learned Senior counsel appearing for the petitioners submits that defect nos.1 to 4 and 6 have already been removed.
Office to check and proceed.
He further submits that so far as defect no.5 is concerned, the parental name of the O.P.No.2 is same as stated in Aadhar Card.
In view of his such submission, defect no.5 is ignored for the time being. Mr. Mittal, the learned Senior counsel submits that the petitioners are Directors of the company. According to him, the company has not been made accused in the FIR. He submits that O.P.No.2 has voluntarily opened his Trading account with the Trading Members, M/s Bonanza Portfolio Limited and the informant has been allotted Client ID No.MIR 14438 for which he had signed/executed a Member-Client Agreement dated 19.01.2019 after reading and understanding the terms and conditions as envisaged in the Member-Client Agreement dated 19.01.2019.
In view of the above facts, let notice be issued upon the O.P.No.2 by registered post with A/d as well as under ordinary process for which requisites etc. must be filed within two weeks.
Mr. Uttam Kumar Das, the learned counsel appears and submits that he will appear on behalf of the O.P.No.2 by filing Vakalatnama.
On his such submission, Mr. Mittal, the learned Senior counsel will serve two copies of the petition upon Mr. Das, the learned counsel within a week.
The petitioners shall not be arrested till the next date in respect to Dhanbad P.S. Case No.136 of 2020, pending in the court of Chief Judicial Magistrate, Dhanbad.
It is made clear that there is no stay on the investigation of the case. Post on 09.08.2021.
( Sanjay Kumar Dwivedi, J) SI/