Vikash Kumar Ray vs Directorate Of Revenue Intelligence ...
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Chattisgarh High Court

Vikash Kumar Ray vs Directorate Of Revenue Intelligence ... on 17 June, 2025

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                          HIGH COURT OF CHHATTISGARH AT BILASPUR
       Digitally
       signed by
       JYOTI
JYOTI  SHARMA
SHARMA Date:
       2025.06.18
       12:17:44
       +0530                              CRA No. 1495 of 2024


                      VIKASH KUMAR RAY versus DIRECTORATE OF REVENUE
                                    INTELLIGENCE (DRI)
                                                    With
                                                ACQA/247/2025
                                                Order on Board


                    17/06/2025        Heard Mr. Raza Ali, learned counsel for Appellant

                                 No. 01 and Mr. Pragalbha Sharma, learned counsel for

                                 the appellant No. 2. Also heard Mr. Anumesh

                                 Shrivastava, and Mr. Shalvik Tiwari counsel for the

                                 respondents.

A PUD has been received from the trial court

stating that one of the co-accused who has been

absconding namely Saajan Yadav has been arrested

in the month of January, 2025 and his trial is

pending, whereas appellant's trial was separated

and they have been convicted by the trial court.

In view of the same, the trial court has

requested for original records of the case for trial of

the co-accused.

Considering the same, the original record is

sent back to trial court for conducting trial of co-

accused namely Saajan Yadav and appeal of the

present appellant shall be listed immediately after

receiving the records back from the trial court.

As the accused in Criminal Appeal No. 1495 of

2024 have been convicted by judgment of convicting

and order of sentence dated 15.07.2024 for R.I. for

10 years and fine of Rs. 1,00,000/- in default of

payment R.I. for 2 years and their application for

suspension of sentence has also been rejected by

this court. Therefore, the Trial Court is directed to

conclude the trial of Saajan Yadav on day to day

basis preferably within 3 months, if there is no legal

impediment and the original records be sent back to

this Court.

List these cases on 17th September, 2025 with

the report of the trial Court.

                  Sd/-                          Sd/-

             (Bibhu Datta Guru)             (Ramesh Sinha)
                  Judge                      Chief Justice


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