Vijay Ganjhu @ Kartik Jee @ Bijay ... vs The State Of Jharkhand
2022 Latest Caselaw 2027 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       B.A. No.5630 of 2022
                               ----

Vijay Ganjhu @ Kartik Jee @ Bijay Ganjhu .... .... Petitioner Versus The State of Jharkhand .... .... Opposite Party

----

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

----

For the Petitioner : Mr. A.K. Chaturvedy, Adv. For the State : Mr. Azeemuddin, A.P.P.

----

th 02/Dated: 27 May, 2022

1. Objection has been raised by the State to the judgment dated 29.09.2021 passed by this Court in the case of Bhaskar Chakravarty @ Bhaskar Chakraborty in Criminal Revision No.994 of 2019.

2. Since the matter has already been settled by single bench that once the FIR has been lodged under "The Unlawful Activities (Prevention) Act, 1967", the bail application will lie before the Division Bench not before the single bench.

3. In view of above facts, office is directed to do the needful.

4. Let the said judgment be placed before the Registrar General of this Court, to issue necessary instruction to the registry.

(Rajesh Kumar, J.)

Amar/-