Manga Singh vs Union Of India Through Narcotics ...
2023 Latest Caselaw 3528 Jhar

                        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  W.P. (Cr.) No. 623 of 2023
               Manga Singh                                          ... Petitioner
                                          -Versus-
               Union of India through Narcotics Control Bureau (NCB), Sub Zone, Ranchi
                                                                ... Respondent
                                                  -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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               For the Petitioner          : Mr. Rohit Ranjan Prasad, Advocate
               For the NCB                 : Mr. Anil Kumar, A.S.G.I.
                                                  -----

06/15.09.2023           This is a disposed of matter.

2. On mention by the office of Mr. Anil Kumar, learned A.S.G.I., who appears for Narcotics Control Bureau (NCB), this matter has been listed today.

3. It has been pointed out that by the judgment dated 06.09.2023, the direction has been issued for payment of compensation to the petitioner through the Additional Director General of the Narcotics Control Bureau, Sub Zone, Ranchi, however, there is no such post.

4. The hierarchy of the Narcotics Control Bureau has been demonstrated by Mr. Anil Kumar, learned A.S.G.I.

5. It appears that the Deputy Director General, Eastern Region, Kolkata is In-charge of Ranchi Sub Zone and Director General, Narcotics Control Bureau, Headquarters at New Delhi heads the entire Department.

6. In view of the above, the compensation shall be paid to the petitioner through the Deputy Director General, Eastern Region, Kolkata and Director General, Narcotics Control Bureau, Headquarters at New Delhi.

7. Paragraph 19 of the judgment dated 06.09.2023 is modified to the above extent.

8. Let this order be treated as part of the judgment dated 06.09.2023.

(Sanjay Kumar Dwivedi, J.) Ajay/