Mr.Amit Kumar Choubey vs Unknown
2022 Latest Caselaw 3960 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
              Criminal Revision No. 1013 of 2004
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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner : Mr.Amit Kumar Choubey, Advocate For the Opp. Party : Mr. Azeemuddin, A.P.P.

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10/26.09.2022 Mr.Amit Kumar Choubey, learned counsel for the petitioner submits that this is a peculiar case where the conviction has been made on the basis of T.I. parade as well as seizure of currency notes. However, the learned trial court has failed to appreciate that the T.I. Parade was conducted almost after 100 days. Moreover, though it has been alleged that the money has been recovered from the petitioner, however, the seizure witness has not been examined. Further, the Magistrate who has conducted the T.I. Parade has also not been examined, as such the judgment of conviction is not in accordance with law.

2. Mr. Azeemuddin, learned A.P.P. seeks time to reply on the aforesaid contention of the petitioner.

3. Put up this case on 10.11.2022.

(Deepak Roshan, J.)

sm/