Krishna Kumar vs Union Of India Through S.P.
2023 Latest Caselaw 2448 Jhar

             IN THE HIGH COURT OF JHARKHAND, RANCHI
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Criminal Revision No.238 of 2020

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      Krishna Kumar                                   .... Petitioner
                                 --    Versus --

Union of India through S.P., C.B.I, E.O.W., Ranchi..Opposite Party With Cr.Rev. No.239 of 2020 Cr.Rev. No.255 of 2020 Cr.Rev. No.240 of 2020 Cr.Rev. No.253 of 2020 Cr.Rev No.298 of 2020

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners :- Mr. Rajendra Krishna, Advocate Mr. Rajeev Kumar Sinha, Advocate Mr. Indrajit Sinha, Advocate Mr. Ajay Kumar Sah, Advocate For the C.B.I :- Mr. Anil Kumar, A.S.G.I.

Ms. Chandana Kumari, AC to ASGI

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14/25.07.2023 Argument on behalf of the petitioners as well as the

respondent-C.B.I has been concluded.

2. Judgment reserved.

( Sanjay Kumar Dwivedi, J.)

SI/,