Manoj Kumar Babulal Punamiya vs State Of Jharkhand Through Directorate ...
2025 Latest Caselaw 3694 Jhar

Jharkhand High Court

Manoj Kumar Babulal Punamiya vs State Of Jharkhand Through Directorate ... on 20 August, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr. Rev No.1091 of 2012
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Manoj Kumar Babulal Punamiya .... ... Petitioner Versus State of Jharkhand through Directorate of Enforcement ... Respondent With Cr. Rev No.1326 of 2018 Manoj Kumar Babulal Punamiya & Ors. .... ... Petitioners Versus State of Jharkhand through Directorate of Enforcement ... Respondent

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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Petitioner : Mr. Krishna Kumar, Advocate For the Resp. : Mr. Amit Kumar Das, Advocate;

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th Order No. /Dated: 20 August, 2025

1. Heard the learned counsel for the parties.

2. Arguments concluded, however, written notes of arguments and list of dates have also been filed after conclusion of the argument.

3. Judgment is reserved.

(Sujit Narayan Prasad, J.)

KNR/