Jharkhand High Court
Rajib Kumar Singh vs The State Of Jharkhand And Anr. ...... ... on 6 October, 2021
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P. No. 1793 of 2021
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1.Rajib Kumar Singh
2.Ashwini Banerjee
3.Ashish Kumar
4.Shibaji Banerjee ..... Petitioners
-- Versus --
The State of Jharkhand and Anr. ...... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioners :- Mr. Indrajit Sinha, Advocate For the State :- APP
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2/06.10.2021 This petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic.
Hard copy has already been filed.
It has been submitted that the petitioners are employees of Hindustan Unilever Limited and petitioner no.1 is Territory Sales Officer, the petitioner no.2 is Sales Officer, the petitioner no.3 is Field Sale Capability Executive Officer and petitioner no.4 is Quality Manager.
The informant namely, Ranjit Kumar Choudhary, proprietor of M/s Astha Enterprises was appointed as re-distribution stockist by Hindustan Unilever Limited and the allegation of the informant is that he has not received the articles inspite of the orders placed by him by two invoices contrary to debit notes by the informant. It has been further submitted that the amount in question which has been alleged has not been transferred in the account of the petitioners as it has been transferred in the account of the company and the company is not made accused in the F.I.R.
Let notice be issued upon the O.P.No.2 by registered post with A/d as well as under ordinary process for which requisites etc. must be filed within two weeks.
Till the next date, there shall be stay of further proceeding in connection with Mango (Olidih) P.S.Case No.146 of 2019, pending in the court of Judicial Magistrate, First Class, at Jamshedpur.
Let this matter appear on 03.01.2022.
( Sanjay Kumar Dwivedi, J) SI/