Jharkhand High Court
Prashant Mohan Nayak Alias Prashant M ... vs The State Of Jharkhand And Anr on 19 March, 2016
Author: Rongon Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. M. P. No. 451 of 2016
With
Cr. M. P. No. 479 of 2016
Prashant Mohan Nayak @ Prashant M Nayak ... ... Petitioner.
(In Cr. M. P. No. 451 of 2016)
Easwara Rao Gandhi ........... Petitioner.
(In Cr. M. P. No. 479 of 2016)
Versus
1. The State of Jharkhand
2. Prashant Tulsyan ... ... ... ...Opp. Parties (in both the cases) .
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CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY,
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For the Petitioner : Mr. Praveen Shankar Dayal, Advocate. (in both the cases)
For the State : Mr. Vijay Kumar Gupta, A.P.P. (In both the cases)
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02 / 19.03.2016: Mr. P.S. Dayal, learned counsel for the petitioner (in both the cases) has submitted that the petitioners have been implicated in the present case on account of non-payment of the alleged amount which arose out of business transaction. It has been submitted that the entire dispute is of civil in nature and no criminal offence would lie against the petitioners.
Issue notice to the opposite party no.2 in the admission matter to show cause as to why this application be not admitted or, if possible, disposed of at the stage of admission itself, for which requisites etc. under registered cover with A.D. as well as under ordinary process must be filed by 31.03.2016.
In the meantime, further proceedings in connection with Govindpur P.S. Case No. 484 of 2015, corresponding to G.R. No. 5840 of 2015, pending in the Court of the learned Judicial Magistrate, Dhanbad, shall remain stayed.
Let this order be communicated to the Court below through FAX.
( RONGON MUKHOPADHYAY , J) Sharma/-