Rajkumari vs The Directorate Of Enforcement
2026 Latest Caselaw 1016 Jhar

Citation : 2026 Latest Caselaw 1016 Jhar
Judgement Date : 11 February, 2026

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Jharkhand High Court

Rajkumari vs The Directorate Of Enforcement on 11 February, 2026

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

                                                             [2026:JHHC:3685]




                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Revision No. 46 of 2025
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Rajkumari, aged about 47 years, wife of Veerendra Kumar Ram, resident of E-3, Duplex, Vatika Green City, Dimna Road, P.O. & P.S. Mango, Jamshedpur, District-East Singhbhum.

                                                       ...    ... Petitioner
                                        Versus

The Directorate of Enforcement ... ... Opp. Party

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CORAM : HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Petitioner : Ms. Shabina Perween, Advocate For the Opp. Party : Mr. Amit Kr. Das, Advocate Mr. Saurav Kumar, Advocate

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06/Dated: 11 February, 2026 th

1. Ms. Shabina Perween, learned counsel for the petitioner on record representing the petitioner, on instructions, has submitted that she does not intend to press the present criminal revision.

2. Such submission has been made in presence of the learned counsel for the opposite party.

3. Considering the submission made on behalf of the learned counsel for the petitioner, the present criminal revision stands dismissed as not pressed, as such, disposed of.

4. Pending interlocutory application(s), if any, also stands disposed of.

(Sujit Narayan Prasad, J.) 11th February, 2026

Saurabh/