Gopal Krishna Patar @ Raja Peter vs Union Of India Through National ...
2022 Latest Caselaw 1262 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    (Criminal Appellate Jurisdiction)

                     Criminal Appeal (DB) No. 856 of 2019

Gopal Krishna Patar @ Raja Peter                                 .....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. Jitendra Singh, Sr. Advocate Mr. Abhisek Kumar, Advocate Mr. Satish Kumar Keshri, Advocate Mr. Yash Singh, Advocate For the Respondent : Mr. Amit Kumar Das, Spl. PP, NIA Mr. Saurav Kumar, Advocate Ms. Zeenat Mallick, PP, NIA

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Order No. 06/ Dated: 29th March 2022

Written submission has been filed on behalf of the appellant. Taken on record.

Mr. Jitendra Singh, the learned senior counsel for the appellant has concluded his arguments.

The learned senior counsel for the appellant has relied on the judgments in "Ashim v. NIA" (2022) 1 SCC 695, "State of Tamil Nadu v. Nalini" (1999) 5 SCC 253; "Selvi v. State of Karnataka" (2010) 7 SCC 263;"Union of India v. K.A. Najeeb" (2021) 3 SCC 713; "CBI v. Ashok Kumar Aggarwal" (2013) 15 SCC 222, "Kalyan Chandra Sarkar v. Rajesh Ranjan" (2005) 2 SCC 42; and "Sanjay Jain v. Union of India through the Superintendent of Police, NIA [Cr. Appeal (DB) No.222 of 2019].

For reply on behalf of the NIA, post this matter tomorrow i.e. on 30th March 2022 under the same heading as first case.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) Sudhir/Tanuj