Mahesh Agarwal vs Union Of India Through Nia
2025 Latest Caselaw 4687 Jhar

Jharkhand High Court

Mahesh Agarwal vs Union Of India Through Nia on 9 April, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

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   IN THE HIGH COURT OF JHARKHAND AT RANCHI
              Cr. Appeal (DB) No. 997 of 2023
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Mahesh Agarwal ... ... Appellant Versus Union of India through NIA ... ... Respondent with Cr. Appeal (DB) No. 1059 of 2023

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Ajay Kumar @ Ajay Kumar Singh @ Ajay Singh ... ... Appellant Versus Union of India through NIA ... ... Respondent with Cr. Appeal (DB) No. 1160 of 2023

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Amit Agarwal @ Sonu Agarwal ... ... Appellant Versus Union of India through NIA ... ... Respondent with Cr. Appeal (DB) No. 1209 of 2023

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Sudesh Kedia ... ... Appellant Versus Union of India through NIA ... ... Respondent with Cr. Appeal (DB) No. 1381 of 2023

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Mahesh Agarwal ... ... Appellant Versus Union of India through NIA ... ... Respondent with Cr. Appeal (DB) No. 1402 of 2023

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Amit Agarwal @ Sonu Agarwal ... ... Appellant Versus Union of India through NIA ... ... Respondent with Cr. Appeal (DB) No. 1495 of 2023

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Sudesh Kedia ... ... Appellant Versus Union of India through NIA ... ... Respondent

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CORAM :HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

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For the Appellant : Mr. Aman Lekhi, Sr. Advocate Mr. Nitesh Rana, Advocate Mr. Indrajit Sinha, Advocate Mr. Ritwiz Risabh, Advocate Mr. Sumer Boparai, Advocate Mr. Ujjwal Sinha, Advocate Mr. Rishav Kumar, Advocate Mr. Raksha Tripathy, Advocate Mr. Lukesh Kumar, Advocate Mr. Praveen Shankar, Advocate

For the NIA : Mr. Amit Kumar Das, Advocate Mr. Saurav Kumar, Advocate Mr. Vineet Sinha, Advocate

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th Order No. 23 : Dated 9 April, 2025

Cr. A. (DB) No. 997 of 2023 & Cr. A. (DB) No. 1381 of 2023

1. Mr. Aman Lekhi, learned senior counsel appearing for

the appellant in Cr. Appeal (DB) No. 997 of 2023 and Cr.

Appeal (DB) No. 1381 of 2023 as also Mr. Amit Kumar Das,

learned counsel for the respondent-NIA has argued the

matter at length.

2. Hearing concluded in these matters.

3. Accordingly, judgment is reserved so far Cr. Appeal (DB)

No. 997 of 2023 and Cr. Appeal (DB) No. 1381 of 2023 are

concerned.

Cr. Appeal (DB) No. 1059 of 2023; Cr. Appeal (DB) No. 1160 of 2023; Cr. Appeal (DB) No. 1209 of 2023; Cr. Appeal (DB) No. 1402 of 2023 and Cr. Appeal (DB) No. 1495 of 2023:

4. Learned counsel for the appellants appearing in rest of

the analogous matters i.e., Cr. Appeal (DB) No. 1059 of 2023;

Cr. Appeal (DB) No. 1160 of 2023; Cr. Appeal (DB) No. 1209

of 2023; Cr. Appeal (DB) No. 1402 of 2023 and Cr. Appeal

(DB) No. 1495 of 2023, has sought for accommodation for

today on the ground of personal difficulty.

5. Such submission has been made in presence of learned

counsel for the respondent.

6. In view thereof, let Cr. Appeal (DB) No. 1059 of 2023;

Cr. Appeal (DB) No. 1160 of 2023; Cr. Appeal (DB) No. 1209

of 2023; Cr. Appeal (DB) No. 1402 of 2023 and Cr. Appeal

(DB) No. 1495 of 2023, be listed on 16th April, 2025 as a

first case.

7. It is made clear that no adjournment shall be granted

on the next date of hearing.

(Sujit Narayan Prasad, J.)

(Pradeep Kumar Srivastava, J.) Alankar/