Madhu Koda @ Madhu Kora vs State Of Jharkhand Through ...
2023 Latest Caselaw 4223 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 Cr. Revision No. 1020 of 2018
      Madhu Koda @ Madhu Kora                ......        Petitioner
                            Versus
      State of Jharkhand through Assistant Director,
      Directorate of Enforcement             .......       Opp. Party
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr. Siddhartha Dave, Sr.Advocate : Mr. Deepkriti Verma, Advocate : Mr. Niranjan Kumar, Advocate : Mr. Vinay Prakash, Advocate For the O.P. : Mr. Amit Kumar Das, Advocat

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th 12/Dated:08 November, 2023 Heard Mr. Siddhartha Dave, learned Senior Counsel appearing for the petitioner and Mr. Amit Kumar Das, learned counsel for the opposite party.

In view of the judgment rendered in the case of Vijay Madanlal Choudhary and Ors. vs. Union of India and Ors. reported in 2022 SCC OnLine 929, the case requires to be heard.

Admit.

Call for the scanned copies of the Lower Court Records along with soft copy from the learned Court below.

Parties will be at Liberty to move before the Court on receipt of the Lower Court Records.

In the meantime, the further proceeding in ECIR No.ECIR/02/PAT/09/AD pending in the court of the learned Special Judge, CBI-cum-Special Court PML Act, Ranchi shall remain stayed, so far as this petitioner is concerned, till final disposal of this case.

(Sanjay Prasad, J.) Saket/-