Court On Its Own Motion vs The State Of Jharkhand And Others
2022 Latest Caselaw 3167 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   W.P. (PIL) No. 2696 of 2021
                             Court on its Own Motion
                                   Versus
           The State of Jharkhand and others ...       ...      ...   Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the State: Mr. Piyush Chitresh, A.C. to A.G. For the UOI: Mr. Prashant Pallav, A.S.G.I. For the JPSC/JSSC: Mr. Sanjoy Piprawall, Advocate Mr. Rakesh Ranjan, Advocate

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Oral Order 33/Dated: 12.08.2022

Perused the report submitted by the learned counsel appearing

for the C.B.I. in sealed cover.

Let it be sealed again and kept in safe custody.

Learned counsel for the CBI wants to file affidavit, in particular,

on two points:

(i) as to how after the judgment of conviction and order of

sentence having been passed in the concerned case,

further investigation would continue or is continuing; and,

(ii) under what provision of law, for investigation, permission

of Special Court is required to be taken as has been

stated in the progress report?

As prayed, put up this matter on 17.08.2022.

(Dr. Ravi Ranjan, C.J.)

(Sujit Narayan Prasad, J.) Manoj/VK