Ramanand Ram @ Ramannand Ram vs The Union Of India Through C.B.I
2022 Latest Caselaw 1158 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
          Cr. Appeal (SJ) No.284 of 2019

   Ramanand Ram @ Ramannand Ram .... ....            .... Appellant
                         Versus
   The Union of India through C.B.I. .... ....       .... Respondent

                      With
              Cr. Appeal (SJ) No.444 of 2019

   Md. Ilyas Hussain @ Md. Illiyas Hussain
                          ....  .... .... Appellant
                          Versus
   The Union of India through Central Bureau of Investigation
                                      .... .... .... Respondent
                          With
              Cr. Appeal (SJ) No.458 of 2019

   Dhudheshwar Nath Singh @ Dudheshwar Nath Singh
                              ....  .... .... Appellant
                          Versus
   The Union of India through CBI/ SPE/Ranchi
                                   ....  .... .... Respondent
                          With
             Cr. Appeal (SJ) No.469 of 2019

   Md. Sahabuddin Baig         ....  ....  .... Appellant
                           Versus
   The Union of India through C.B.I./ SPE, Ranchi
                                     ....  .... .... Respondent

CORAM : HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
   For the Appellants      : Mrs. Jasvindar Mazumdar, Advocate
                           : Mr. Anil Kumar, Sr. Advocate
                           : Ms. Chandana Kumari, Advocate
                           : Mr. Kripa Shankar Nanda, Advocate
                           : Mr. Jitendra Shankar Singh, Advocate
                           : Mr. Jay Shankar Tiwary, Advocate
                           : Mr. Arun Kumar, Advocate (AC)
        For the C.B.I.     : Mr. Prashant Pallav, A.S.G.I.
                           : Mr. Navneet Sahay, AC to ASGI
                                       ------

Order No.22 Dated- 24.03.2022 I.A. No.1708 of 2022 (in Cr. Appeal (SJ) No.444 of 2019)

Heard the parties.

Learned counsel for the appellant submits that the appellant has filed this interlocutory application with a prayer for getting the certified copy of the charge sheet of Case Number being R.C. 07(A)/1997-R Patna, statement of P.W.27 namely Ram Avtar Khetan in R.C. Case No.04 (A)/1997-(R) and the Judgment of R.C. Case No.04 (A)/1997-(R) dated 27.09.2018 passed by the Special Judge, C.B.I., Ranchi.

Learned counsel for the C.B.I. prays for three weeks' time to file a reply.

The respondent-C.B.I. is directed to file its reply if any, keeping in view that some of the appellants are in custody by 13.04.2022 positively as the last chance and the learned counsel for the appellant if so advised, may file any rejoinder to this interlocutory application by 22.04.2022 and this interlocutory application will be taken up peremptorily on 26.04.2022 for hearing.

(Anil Kumar Choudhary, J.)

Cr. Appeal (SJ) No.444 of 2019 (along with analogous cases)

Heard Mr. Jitendra Shankar Singh, learned counsel for the appellant in part in Cr. Appeal (S.J.) No.444 of 2019 and the learned counsel took the Court to the depositions of P.Ws.43, 45 and P.W.23 as well as Ext. F 1 which is the deposition of P.W.23 in another case being R.C. No.11(A)/1997-D.

The learned counsel for the appellant prays for time because of his nonavailability because of some personal engagement. Prayer for time is allowed. List these appeals on 26.04.2022 for further hearing on the merits of the appeals.

(Anil Kumar Choudhary, J.) Sonu/Gunjan-