Jharkhand High Court
Jayanta Kumar Mohapatra @ Jayant Kumar ... vs The State Of Jharkhand & Anr. ..... ... on 25 April, 2022
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 709 of 2022
Jayanta Kumar Mohapatra @ Jayant Kumar Mohapatra.... ...Petitioner
Versus
The State of Jharkhand & Anr. ..... ...Opp. Parties
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioner :Mr. K.S. Nanda, Advocate For the State : Mrs. Kumari Rashmi, A.P.P. ..............
03/ Dated:-25.04.2022 Learned counsel for the petitioner submits that F.I.R. is subject matter of the agreement for business of Quartz and Manganese stone in the State of Orissa and entire transaction has taken place at Orissa whereas case has been lodged at Ghatshila in the State of Jharkhand. He further submits that in the agreement there is Arbitration Clause at Clause 44 of the agreement. He submits that for business transaction, criminal action has been taken by the O.P. No. 2.
Let notice be issued upon O.P. No. 2 under registered cover with A/D as well as by ordinary process for which requisites etc. must be filed within two weeks.
No coercive step shall be taken against the petitioner in connection with Ghatsila P.S. Case No. 14 of 2022, pending in the Court of learned A.C.J.M., Ghatsila till the next date.
Let this matter appear on 18.08.2022.
(Sanjay Kumar Dwivedi, J.) Satyarthi/-