Salim Ansari And Anr vs State Of Jharkhand Through Cbi
2021 Latest Caselaw 2803 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI

                         Criminal Revision No.32 of 2012

              Salim Ansari and Anr.                     ...    ...     Petitioners
                                     Versus
              State of Jharkhand through CBI         ......      Opp. Party
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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Through Video Conferencing

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12/09.08.2021 Learned counsel for the petitioner Mr. Amit Kumar, has advanced his arguments. He has submitted that the petitioners are actually victim of the entire transaction. He has also stated that it was Prahlad Singh, who had taken some money from the petitioners and had got them promoted. The learned counsel has submitted that the entire allegation is that the petitioners have got promotion on the basis of forged matriculation certificate and other documents. He has submitted that he would place point of law involved in the present case along with the supporting judgments, if any, on the next date and prays that the matter be taken up on 10th September, 2021.

2. Learned counsel for the C.B.I Mr. Rohit Sinha, is present.

3. Let this matter be posted on 10th September, 2021 and be treated as a part heard.

(Anubha Rawat Choudhary, J.) Saurav/