Om Prakash Verma vs Union Of India Through C.B.I
2022 Latest Caselaw 2869 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr.M.P. No. 1752 of 2022
               Om Prakash Verma                                        ... Petitioner
                                           -Versus-
               Union of India through C.B.I.                           ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Indrajit Sinha, Advocate For the Opposite Party-CBI : Mr. Navneet Sahay, AC to ASGI

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02/26.07.2022. Learned counsel for the petitioner submits that the petitioner is a

Lawyer and he has provided some opinion with regard to the land in

question as he was the panel Advocate of the Bank, in question. He submits

that no case against the petitioner is made out, however the CBI has

submitted charge-sheet against the petitioner. He further submits that the

case of the petitioner is fully covered in light of the judgment rendered by

the Hon'ble Supreme Court in the case of Central Bureau of

Investigation, Hyderabad v. K. Narayana Rao , reported in (2012) 9

SCC 512.

Mr. Sahay, learned counsel for the CBI will take instruction and file

counter affidavit within four weeks.

Till the next date, so far as the petitioner is concerned, charge shall

not be framed in connection with R.C. Case No.06(S)/2010-AHD-R, pending

in the court of the learned Special Judicial Magistrate, C.B.I. at Dhanbad.

Let this matter appear on 19.09.2022.

(Sanjay Kumar Dwivedi, J.) Ajay/