Vinit Agarwal @ Vineet Agarwal vs Nia
2022 Latest Caselaw 1483 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Cr. Appeal (DB) No. 208 of 2022
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Vinit Agarwal @ Vineet Agarwal ... ... Appellant Versus NIA, Ranchi Camp, through the Deputy Superintendent of Police, Dhurwa, Ranchi ... ... Respondent

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CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY : HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Appellant : Mr. Sumeet Gadodia, Advocate For the Respondent : Mr. Vikramjit Banerjee, ASGI Mr. Amit Kr. Das, Spl. P.P., NIA Mr. Saurav Kumar, Advocate & Ms. Zeenat Mallick, P.P., NIA

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08/11.04.2022 Arguments advanced by the respective sides have been concluded.

The interim protection granted to the appellant on 25.02.2022 and extended vide order dated 24.03.2022 is further extended for a period of ten days from today.

Let this case be listed under the heading "For Judgment" on 18.04.2022 at 02:15 p.m.

(Rongon Mukhopadhyay, J.)

(Rajesh Kumar, J.)

Umesh/-