Avik Srivastava vs The State Of Jharkhand Through Ats
2023 Latest Caselaw 1422 Jhar

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
               (Criminal Appellate Jurisdiction)

                      Cr.Appeal (DB) No. 1395 of 2022
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Avik Srivastava ...... Appellant Versus The State of Jharkhand through ATS ... ... Respondent with Cr.Appeal (DB) No. 1394 of 2022 Siddharth Sahu ... ... Appellant Versus The State of Jharkhand through ATS ... ... Respondent

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

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For the Appellant(s) : Mr. Jitendra S.Singh, Advocate;

Mr. Indrajit Sinha, Advocate; Ms. Shruti Shrestha, Advocate For the State : Mr. Pankaj Kumar, PP

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th Order No. 10/ Dated: 29 March 2023 These Criminal Appeals have been preferred under section 21 of the National Investigation Agency Act, 2008 challenging the order taking cognizance dated 13th July 2022 in Case No. ATS 01 of 2022 passed by the learned Additional Judicial Commissioner-XVIII-cum- Special Judge ATS at Ranchi.

In view of the bar under sub-section(3) to section 21 of the National Investigation Agency Act which provides that no appeal or revision shall lie to any Court from any judgment, sentence or order including an interlocutory order of a special Court, a question of maintainability of the present appeals has arisen.

The learned counsels for the appellants are seeking adjournment. Post these matters on 12th April 2023 under the heading "Final Disposal".

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) Sharda/SB