Ravindra Kumar Jena vs Central Bureau Of Investigation .... ...
2025 Latest Caselaw 1270 Jhar

Jharkhand High Court

Ravindra Kumar Jena vs Central Bureau Of Investigation .... ... on 30 July, 2025

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

                                                      Neutral Citation No. ( 2025:JHHC:21032 )




               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    A.B.A.No. 2189 of 2025

              Ravindra Kumar Jena                             ....              ---      Petitioner
                                          Versus
              Central Bureau of Investigation              ....             ---     Opp. Party
                                          ---

CORAM: Hon'ble Mr. Justice Rongon Mukhopadhyay

---

For the Petitioner: Mr. Indrajit Sinha, Advocate For the C.B.I.: Mr. Deepak Kumar Bharati, Advocate

---

06 / 30.07.2025 Mr. Indrajit Sinha, learned Counsel for the petitioner fairly submits that

the petitioner shall appear before the learned Trial Court and seek regular bail

since charge-sheet has already been submitted.

2. In view of the said submission, this application stands disposed of in terms

of the Judgment rendered in the case of 'Satender Kumar Antil vs. Central

Bureau of Investigation & Anr.', reported in (2022) 10 SCC 51 as the charge-

sheet has already been submitted and it is expected that the prayer for bail shall

be disposed of on the same day.

3. This application stands disposed of.

(Rongon Mukhopadhyay, J)

P.K.S.