Vxl Computers, A Unit Of Vexel Computers ... vs State Of Jharkhand & Ors on 25 April, 2016

[Cites 0, Cited by 1]

Jharkhand High Court

Vxl Computers, A Unit Of Vexel Computers ... vs State Of Jharkhand & Ors on 25 April, 2016

Bench: Prashant Kumar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           W.P. (Cr.) No. 287 of 2011
                                       ...
                VLX Computers                                  ... Petitioner
                                       -V e r s u s-
                The State of Jharkhand & Others                ... Respondents
                                       WITH
                           Cr.M.P. No. 216 of 2013
                                       ...
                Crystal Computer Informatics Centre (P) Ltd. ... Petitioner
                                 -V e r s u s-
                The State of Jharkhand & Another               ... Respondents
                                       WITH
                           Cr.M.P. No. 675 of 2014
                                       ...
                Shailendra Kumar Sharma & Another              ... Petitioner
                                 -V e r s u s-
                The State of Jharkhand & Another               ... Respondents
                                       WITH
                           Cr.M.P. No. 815 of 2014
                                       ...
                M/s Info Softdata Services Pvt. Ltd.           ... Petitioner
                                 -V e r s u s-
                      The State of Jharkhand & Others          ... Respondents
                                       ...
                CORAM: HON'BLE MR. JUSTICE PRASHANT KUMAR.
                                       ...
                For the Petitioners       : - Mr. Krishna Murari, Advocate.
                                               Mr. Anil Kumar, Sr. Advocate.
                                               Mr. Yogesh Modi, Advocate.
                For the Respondents       : - Mr. Rajiv Ranjan, Sr. Advocate.
                                               Mr. Binod Singh, S.C. (L&C).
                                       ...

24/25.04.2016

In compliance of order dated 18.04.2016, Director General of Police, Jharkhand is present in Court in person.

A counter affidavit filed on behalf of the State (I.O.), wherein at paragraph no. 15, it is stated that so far accused named in the F.I.R. are concerned, investigation has been completed and charge sheet submitted against them vide charge sheet no. 47 of 2016 dated 20.04.2016. However, it is stated that since the matter relates to huge embezzlement of government money, therefore, the investigation, so far as non- F.I.R. accused are concerned, still continuing. For that purpose the investigating agency had taken the help of Accountant General of Jharkhand for special audit of the accounts.

Director General of Police, Jharkhand submitted that he is hopeful that the investigation in all respect will be -2- completed within three months from today, because now he is personally looking into the matter and has already constituted a special investigating team under the chairmanship of Senior Superintendent of Police, Jamshedpur.

In view of the aforesaid statement of Director General of Police, Jharkhand, let these cases be listed again after three months i.e. on 26.07.2016. On that day the Chairman of the investigating team shall file affidavit showing the progress in the investigation.

It is made clear that on the next date, the personal attendance of Director General of Police, Jharkhand is not required.

In the meantime, interim order dated 30.07.2015 will continue.

( Prashant Kumar, J.) sunil/

Unlock Advanced Research with PRISMAI

Jharkhand High Court