Gopal Krishna Patar @ Raja Peter vs Union Of India Through National ...
2022 Latest Caselaw 1285 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

                                                        (Through V.C)

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
         HON'BLE MR. JUSTICE RATNAKER BHENGRA

For the Appellant      : Mr. Abhishek Kumar, Advocate
                         Mr. Satish Kumar Keshri, Advocate
For NIA                : Mr. Amit Kumar Das, Spl. PP
                         Ms. Zeenat Mallik, PP
                                   -------

Order No.07/ 30th March 2022

Argument on behalf of NIA has been concluded by Mr. Amit Kumar Das, the learned counsel who has relied on the judgments in "Kalyan Chandra Sarkar v. Rajesh Ranjan alias Pappu Yadav & Anr." (2005) 2 SCC 42, "State of Maharashtra v. Damu S/o Gopinath Shinde & Ors." (2000) 6 SCC 269, "Kalyan Chandra Sarkar v. Rajesh Ranjan alias Pappu Yadav & Anr." (2004) 7 SCC 528, "Chandrakeshwar Prasad alias Chandu Babu v. State of Bihar & Anr." (2016) 9 SCC 443 and "Mahipal v. Rajesh Kumar alias Polia & Anr." (2020) 2 SCC 118.

Mr. Abhishek Kumar, the learned counsel for the appellant has made submissions in rejoinder particularly on the point of admissibility of evidence of PW5 and PW7 who according to him were declared hostile.

Judgment reserved.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) Amit/