Alamgir Alam vs The Directorate Of Enforcement ... ... ...
2026 Latest Caselaw 987 Jhar

Jharkhand High Court

Alamgir Alam vs The Directorate Of Enforcement ... ... ... on 11 February, 2026

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
            Cr. Revision No. 120 of 2026
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Alamgir Alam ... ... 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 : Mr. Vishal Kumar, Advocate For the Opp. Party : Mr. Amit Kr. Das, Advocate Mr. Saurav Kumar, Advocate

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02/Dated: 11 February, 2026 th

I.A. No. 1171 of 2026:

1. The instant interlocutory application has been filed for condonation of delay of 22 days.

2. It has been submitted by Mr. Vishal Kumar, learned counsel for the petitioner that the present delay condonation application has been filed for condonation of delay of 22 days and the reason has been assigned at paragraphs8, 9 and 10.

3. Learned counsel for the petitioner has further submitted that if the delay in filing the instant revision will not be condoned, the petitioner will suffer irreparable loss and injury.

4. However, Mr. Amit Kumar Das, learned counsel for the opposite party-ED has made opposition to the delay condonation application.

5. This Court has heard the learned counsel for the parties.

6. Considering the reason assigned under paragraph-8, 9 and 10, this Court is of the view that the delay in filing the instant criminal revision is to be condoned.

7. Accordingly, the delay of 22 days is hereby condoned and the present interlocutory application stands allowed, as such, disposed of.

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8. Learned counsel for the petitioner has argued the case on merit.

9. Mr. Das, learned counsel for the opposite party-ED has sought for four weeks' time to seek instructions and file counter affidavit.

10. Time, as sought for, is allowed.

11. Let this case be listed on 18.03.2026.

12. Mr. Das, learned counsel, in addition to the above submission, has submitted that the present petitioner has filed one another criminal revision being Cr. Rev. No. 208 of 2025 against the order refusing discharge.

13. It has been submitted that initially the said case was placed before the co-ordinate Bench of this Court but vide order dated 07.07.2025 the same was directed to be listed before another Bench with the permission of Hon'ble the Chief Justice.

14. It has been submitted that as per roster, the said criminal revision, i.e., Cr. Rev. No. 208 of 2025 is also to be listed before this Bench.

15. Accordingly, office is directed to verify and list Cr. Rev. No.208 of 2025 as per roster.

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

Saurabh/

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