Suprabha Tuti vs The Union Of India Through Central ...
2025 Latest Caselaw 6727 Jhar

Jharkhand High Court

Suprabha Tuti vs The Union Of India Through Central ... on 6 November, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                    ( 2025:JHHC:33137 )




IN THE HIGH COURT OF JHARKHAND AT RANCHI
             Cr.M.P. No. 3056 of 2024

 1. Suprabha Tuti, aged about 49 years, daughter of Shri Emmanuel Tuti,
resident of village Tilma, Post Maranghada, Police Station Maranghada,
District Khunti;

2. Suchita Bara, aged about 43 years, daughter of Shri Alexcius Bara,
resident of village Korkotjor, Post Gorarjor, Police Station Kurdeg, District
Simdega

3. Arvind Kumar Jha, aged about 48 years, son of Late Harishchandra Jha,
resident of village Shankarigali, Post Shankarigali, Police Station Jasidih.
District Deoghar;


4. Vinod Kumar Sinha@ Binod Kumar Sinha aged about 58 years, son of Lalit
Kishor Prasad, resident of village Mandaikala, Post Reformetary, Police Station
Hazaribagh, District Hazaribagh;

5. Rakhi Rani, aged about 45 years, wife of Shri Mithilesh Kumar, resident of
Matri Chhaya, Bam Bam Baba Road Colony, Post Deoghar, Police Station
Deoghar, District Deoghar;

6. Prakash Chandra Das, aged about 46 years, son of Late Gauri Shankar
Das, resident of village Alagdiha, Post Makatpur, Police Station Jainagar,
District Koderma;


7. Manish Dubey @ Manish Kumar Dubey , aged about 56 years, son of
Bhanu Prakash Dubey. resident of Post Office Road, Chaprasi Tola, Godda,
Post Godda, Police Station Godda, District Godda;

8. Suresh Singh Munda, aged about 48 years, son of Bholanath Munda.
resident of village- Koijani Gura Gango, Post Rargaon, Police Station Tamar,
District Ranchi;

9. Dr. Surendra Kumar @ Surendra Kumar, aged about 46 years, son of Late
Barho Prasad, resident of Sindri, Post Sindri, Police Station Sindri, District
Dhanbad;
10. Ajay Bahadur Singh, aged about 54 years, son of Late Ram Pravesh
Singh, resident of Matwari, Post Hazaribagh, Police Station Hazaribagh,
District Hazaribagh
11. Baleshwar Ram, aged about 52 years, son of late Badhan Bedia, resident
of Matwari, Post-Hazaribagh, Police Station-Hazaribagh, District-Hazaribagh
                                          ...... ... Petitioners
                            Versus
The Union of India through Central Bureau of Investigation
                                              ..... ...        Opposite Party
                        --------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioners :Mr. Samavesh Bhanj Deo, Advocate ( 2025:JHHC:33137 )

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

09/ 06.11.2025: Heard learned counsel for the petitioners and learned

counsel for the C.B.I.

2. The present petition has been filed for setting aside order dated

29.03.2022 passed in R.C. 4(A)/2013-R, whereby non-bailable warrant of

arrest has been issued against the petitioners, pending in the Court of

learned A.J.C.-XVIII-cum-Special Judge, C.B.I, Ranchi.

3. In course of argument, it transpired that batch of A.B.As have

been heard together by a Co-ordinate Bench of this Court in which judgment

has been reserved and interim order has been passed and last time those

cases have been extended on 21.06.2024.

4. In terms of order passed in the A.B.As, there is nothing to decide

in the present Cr.M.P as reliefs have already been granted to the petitioners

in the A.B.As disclosed in para 2 of the petition.

5. Accordingly, this petition is dismissed. Interim order is vacated.

Dt.06.11.2025                                        ( Sanjay Kumar Dwivedi, J.)
satyarthi-