Sanjay Kumar Dalmia vs The State Of Jharkhand Through A.C.B. ...
2025 Latest Caselaw 5201 Jhar

Jharkhand High Court

Sanjay Kumar Dalmia vs The State Of Jharkhand Through A.C.B. ... on 25 April, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Criminal Revision No. 1030 of 2024
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Sanjay Kumar Dalmia ... ... Petitioner Versus The State of Jharkhand through A.C.B. ... ... Opp. Party

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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Petitioner : Mr. Amit Kumar Das, Advocate Mr. Vineet Sinha, Advocate For the Opp. Party : Mr. Ashutosh Anand, AAG-III Mr. Sahbaj Akhtar, AC to AAG-III

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th 08/Dated: 25 April, 2025

1. Reference may be made to the order dated 20.01.2025, whereby and whereunder, time was allowed to the learned State counsel to seek instructions and file counter affidavit.

2. Mr. Ashutosh Anand, learned AAG-III has submitted that he is having with the case diary but the counter affidavit could not have been filed.

3. Learned counsel for the parties are ready to argue the matter.

4. Although the co-ordinate Bench has passed the order giving time to seek instructions and file counter affidavit but since the case diary is there, as such, this Court thought it proper to hear the matter on merit by taking aid of the material which has been collected in course of investigation as available in the case diary.

5. The copy of the case diary has been handed over by the learned State counsel in the Court. The same is taken on record.

6. Hearing on behalf of the learned counsel for the parties is concluded.

7. Judgment is reserved.

8. The copy of the case diary will be returned at the time of pronouncement of the judgment.

(Sujit Narayan Prasad, J.) Saurabh/-