Union Of India Through C.B.I. vs Satyaban Roy
2023 Latest Caselaw 1320 Jhar

Citation : 2023 Latest Caselaw 1320 Jhar
Judgement Date : 23 March, 2023

Jharkhand High Court

Union Of India Through C.B.I. vs Satyaban Roy on 23 March, 2023

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            C.M.P. No. 4049 of 2022
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Union of India through C.B.I., A.C.B., Dhanbad .... .... .... Petitioner Versus

1. Satyaban Roy

2. Namita Roy

3. Amal Kumar Chatterjee

4. Bharat Sharma

5. Babi Devi .... .... .... Opposite Parties

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

For the Petitioner : Mr. P.A.S. Pati, Sr. Special P.P. For the O.P. Nos.1 & 2 : Mr. Niranjan Singh, Advocate

Order No.03 Dated : 23.03.2023 Service report of opposite party Nos.3, 4 & 5 is awaited. The petitioner is directed to serve the notice on opposite party Nos.3, 4 & 5/accused persons by ordinary process through local police station for which requisites etc. must be filed within a week.

Let this case be listed on 24.04.2023. In the meantime, final judgment will not be pronounced by the Court below during pendency of instant criminal miscellaneous petition.

(Gautam Kumar Choudhary, J.) Anit