Citation : 2026 Latest Caselaw 1261 Jhar
Judgement Date : 17 February, 2026
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (SJ) No.352 of 2025
....
Sabeyan Surin ......Appellant
Versus
The State of Jharkhand through Anti Corruption Bureau
(Vigilance) ......Respondent
-----
CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD
-----
For the Appellant : Mrs. Neeharika Mazumdar, Advocate
For the State : None
......
th
Order No.09/17 February 2026
1. Learned counsel for the appellant is present. However, none appears on behalf of the State. Although, the request was made for video conferencing to appear before this Court.
2. It is pointed out by the Sri Onkar Nath Choudhary, learned Special Judge, Anti Corruption Bureau, Ranchi that the exhibits were sent by his predecessor Court of the undersigned.
3. It appears from the letter No.43 dated 16.02.2026 sent by Sri Onkar Nath Choudhary, learned Special Judge, Anti Corruption Bureau, Ranchi stating the two exhibits i.e. Exhibit-A and Exhibit- B of Vigilance Case No.09 of 2017 have been sent and learned Trial Court has tendered his apology for causing inconvenience to the Hon'ble Court.
4. Accordingly, the explanation submitted by Sri Onkar Nath Choudhary, learned Special Judge, Anti Corruption Bureau, Ranchi is accepted, as his predecessor Court had not sent the Exhibit-A and Exhibit-B with the LCR earlier vide letter no.74 dated 12.06.2025.
5. Put up this case tomorrow i.e. on 18.02.2026 under the headings 'For Orders'.
(Sanjay Prasad, J.) Dated 17.02.2026 Nishant/-
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!