Ajit Kumar Thakur vs Union Of India Through National ...
2021 Latest Caselaw 938 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     W.P (Cr.) No. 131 of 2019
                Ajit Kumar Thakur                                .... .... Petitioner(s).
                                            Versus
                Union of India through National Investigation Agency, Ministry of Home Affair,
                Govt. of India, New Delhi & Anr.                       .... .... Respondent(s)
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN. THROUGH : VIDEO CONFERENCING

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FOR THE PETITIONER(S) : Mr. Sanjiv Kumar, Sr. Advocate Md. Shadab Ansari, Advocate FOR THERESPONDENT- STATE : Mr. Aditya Raman, AC to G.A-III

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07/24.02.2021 Learned senior counsel appearing on behalf of the petitioner submits that cognizance order is under challenge before the Division Bench of this Court in Cr. Appeal (DB) No. 71 of 2020 along with another analogous cases. He submits that the case has already been heard and concluded and the order is yet to be pronounced.

Considering the aforesaid submission, this case is adjourned. Liberty is given to the parties to mention this case after pronouncement of judgment in the aforesaid criminal appeal.

(ANANDA SEN , J) anjali/ C.P 3