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Vinit Agarwal Alias Vineet ... vs Union Of India Through The ...
2021 Latest Caselaw 2443 Jhar

Citation : 2021 Latest Caselaw 2443 Jhar
Judgement Date : 20 July, 2021

Jharkhand High Court
Vinit Agarwal Alias Vineet ... vs Union Of India Through The ... on 20 July, 2021
          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr. Appeal (DB) No. 71 of 2020
          Vinit Agarwal alias Vineet Agarwal ...          ...   ... Appellant
                                   Versus
          Union of India through the National Investigating Agency
                                                  ... ...         ... Respondent
                                   With
                        Cr. Appeal (DB) No. 117 of 2020
          Amit Agarwal @ Sonu Agarwal            ...      ...   ... Appellant
                                   Versus
          Union of India through the National Investigation Agency
                                             ...     ...      ...     Respondent
                                   With
                        Cr. Appeal (DB) No.119 of 2020
          Mahesh Agarwal                         ...      ...   ... Appellant
                                   Versus
          Union of India through National Investigating Agency
                                                 ...      ...     ... Respondent
                                   ------

CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

------

For the Appellant M/s. Kamal Nayan Choubey (Sr. Advocate) & Sumeet Gadodia, Advocate [in Cr. A. (DB) No. 71/2020] M/s R.S. Cheema (Sr. Advocate), Indrajit Sinha, Vikrant Sinha, Advocates [in Cr. A. (DB) No. 117/20] M/s Vikash Pahwa (Sr. Advocate), Indrajit Sinha, Nitesh Rana, Vikrant Sinha, Advocates [in Cr. A. (DB) No. 119/20] For the Respondent-NIA: M/s.Vikramjit Banerjee (A.S.G.I.) & Rohit Ranjan Prasad (Spl. PP, NIA) (in all cases) Oral Order 16 / Dated : 20.07.2021

With consent of the parties, hearing of the matters has been

done through video conferencing and there is no complaint

whatsoever regarding audio and visual quality.

Heard the parties.

Judgment is reserved.

(Dr. Ravi Ranjan, C.J.)

(Sujit Narayan Prasad, J.) VK/AKT

 
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