Santosh Oraon vs Union Of India Through National ...
2021 Latest Caselaw 3316 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                Cr. Appeal (DB) No. 540 of 2020

             Santosh Oraon                                 ---           ---    Appellant
                                              Versus
              Union of India through National Investigation Agency--- ---   Respondent
                                                ---

CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mrs. Justice Anubha Rawat Choudhary Through: Video Conferencing

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For the Appellant: Mr. A.K. Rashidi & Mr. Afaque Rashidi, Advocates For the Respondent: Mr. Rohit Ranjan Prasad, Spl. P.P.

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07 / 07.09.2021 Learned counsel for the appellant Mr. A.K. Rashidi, assisted by Mr. Afaque Rashidi is present. Learned counsel for the Respondent N.I.A Mr. Rohit Ranjan Prasad is present.

2. Learned counsel for the appellant submits that in support of his case, he would be relying upon two judgments of Hon'ble Supreme Court in the case of Sudesh Kedia Versus Union of India reported in [(2021) 2 JBCJ 238 (SC)] and Union of India versus K.A. Najeeb reported in [(2021) 1 JBCJ 309 (SC)]. He submits that the matter may be posted on 21.09.2021.

3. Considering the submission made, matter is adjourned and is directed to be posted on 21.09.2021.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/