Jharkhand High Court
Ramadoss Ramaswamy vs State Of Jharkhand & Anr ........... ... on 18 September, 2020
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. M.P. No. 852 of 2020
Ramadoss Ramaswamy ............... Petitioner(s)
Versus
State of Jharkhand & Anr ........... Opp. Party(s)
......
Coram: Hon'ble Mr. Justice Ananda Sen
Through:-Video Conferencing
......
For the Petitioner : Mr. Ashish Jha, Advocate
For the State : Mr. Ravi Prakash, A.P.P.
......
3/18.09.2020 This case was listed/ supposed to be listed before the Lawazima
Board for passing an order in respect of the defects, pointed out by the office.
Considering the pandemic situation where the Court has minimized the footfall of the lawyers and their Clerks in the Court, this court felt proper to get all the cases listed before this Court so that the defects can be looked into at this stage only. Thus, this case is listed today before this Court directly.
Learned counsel for the petitioner prays to ignore the defect and take up the matter on merits.
Defects stand ignored.
Issue notice to O.P. No. 2, to show cause as to why this application be not admitted and/or disposed of at this stage itself, for which requisite etc. under registered cover with A/D as well as through Ordinary process, must be filed within two weeks.
List this case after service of notice or on appearance of O.P. No. 2, whichever is earlier alongwith Cr. M.P. No. 842 of 2020.
In the meantime, no coercive steps shall be taken against the petitioner, named above, in connection with Sadar P.S. Case No. 80 of 2016 (G.R. No. 221/2016), pending in the Court of Chief Judicial Magistrate, Hazaribagh.
It is made clear that the investigation will continue and the petitioner shall cooperate with the investigating authority, failing which, the investigating authority will be free to move this Court for passing an appropriate order.
(Ananda Sen, J) Mukund/-cp.1