Kunal Kumar Prasad vs The State Of Bihar on 13 May, 2025

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Patna High Court - Orders

Kunal Kumar Prasad vs The State Of Bihar on 13 May, 2025

Bench: Chandra Shekhar Jha

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.22193 of 2025
                    Arising Out of PS. Case No.-81 Year-2021 Thana- ISHAKCHAK District- Bhagalpur
                 ======================================================
                 Kunal Kumar Prasad S/o- Ashutosh Prasad R/o Village- RBSS Road
                 Bhikhanpur Gumti No 2 Bhagalpur P.S- Tilka Manjhi District- Bhagalpur

                                                                                 ... ... Petitioner/s
                                                      Versus
           1.    The State of Bihar
           2.    Ashwini Jha S/o- Ram Kishore Jha Flat No- D-706, Indian Oil Apt. C Block
                 Sect. 62, Noida U.P
           3.    M/S De Kepler Consultant OPC Pvt. Ltd. Noida U.P through its Head
                 Operations Ashwini Jha S/o- Ram Kishore Jha Flat No- D-706, Indian Oil
                 Apt. C Block Sect. 62, Noida U.P

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :      Mr.Amit Kumar Jha
                 For the Opposite Party/s :      Mr.Nand Kumar
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE CHANDRA SHEKHAR JHA
                                       ORAL ORDER

2   13-05-2025

1. Heard learned counsel appearing on behalf of the parties.

2. Learned counsel for the petitioner submitted that as informant could not perform the work in terms of work order of Government of Bihar, he lodged present false case implicating petitioner as to shift his burden of non-performance. It is submitted that allegation of theft is without any cogent material which get further strength that despite of the fact as occurrence is for year 2019, Patna High Court CR. MISC. No.22193 of 2025(2) dt.13-05-2025 2/2 FIR was lodged in March 2021. It is submitted that petitioner was working in the company of the informant as Manager (Operation).

3. Considering aforesaid, let further proceeding qua petitioner shall remain stayed before learned trial court till further order.

4. Let notice be issued to opposite party no. 2, for which requisites etc. be file under both processes, i.e. ordinary as well as register post with A/D, within a period of two weeks from the date of order.

5. Re-list this case on 15.07.2025.

(Chandra Shekhar Jha, J) Sudha/-

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Patna High Court - Orders