Gopal Krishna Patar @ Raja Peter vs Union Of India
2022 Latest Caselaw 1352 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 (Criminal Appellate Jurisdiction)
               Criminal Appeal (DB) No.856 of 2019
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Gopal Krishna Patar @ Raja Peter, son of late Khetra Mohan Patar, resident of village- Kamarhappa, PO-Ulidih, PS-Tamar, District- Ranchi, Jharkhand ... Appellant

Versus

Union of India, through National Investigating Agency, New Delhi ... Respondent

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CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

For the Appellant : Mr. Abhishek Kumar, Advocate Mr. Satish Kumar Keshri, Advocate For the NIA : Mr. Amit Kumar Das, Spl. PP

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/Dated: 5th April 2022

Judgment is pronounced in the open Court. Criminal Appeal (DB) No. 856 of 2019 is dismissed. The signed judgment shall be kept in the original files.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.)

Amit/