Snehasis Chatterjee vs The State Of Jharkhand Through Cbi
2026 Latest Caselaw 242 Jhar

Jharkhand High Court

Snehasis Chatterjee vs The State Of Jharkhand Through Cbi on 15 January, 2026

THE HIGH COURT OF JHARKHAND AT RANCHI
          Cr. Appeal (SJ) No. 1165 of 2017
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Snehasis Chatterjee ... ... ... Appellant Versus The State of Jharkhand through CBI ... ... ... Respondent With Cr. Appeal (SJ) No. 1171 of 2017

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Pranab Kumar Saha @ Pronab Kumar Saha ... ... ... Appellant Versus The State of Jharkhand through CBI ... ... ... Respondent With Cr. Appeal (SJ) No. 1213 of 2017

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Soumen Chattopadhaya ... ... ... Appellant Versus The State of Jharkhand through CBI ... ... ... Respondent With Cr. Appeal (SJ) No. 1278 of 2017

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Arun Kumar Biswas ... ... ... Appellant Versus The State of Jharkhand through CBI ... ... ... Respondent

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CORAM:HON'BLE MR. JUSTICE ARUN KUMAR RAI

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For the Appellant : Ms. Ashwini Priya, Advocate : Mr. Aditya Banerjee, Advocate : Mr. Ayush Ojha, Advocate : Mr. Tanya Rai, Advocate For the CBI : Mr. Deepak Kumar Bharti, Advocate

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Order No. 05/Dated 15th January, 2026

1. This Court has been apprised by the Court Master that there are four criminal appeals, being Cr. Appeal (SJ) No. 1165 of 2017, Cr. Appeal (SJ) No. 1171 of 2017, Cr. Appeal (SJ) No.1213 of 2017 and Cr. Appeal (SJ) No.1278 of 2017, which have been filed out of impugned judgment dated 31.05.2017and order of sentence dated 16.06.2017.

2. However, file of criminal appeal, being Criminal Appeal (SJ) No. 1213 of 2017 at serial no. 33 has not been made available to this Court as the file has not been sent from the office.

3. Learned counsel for the appellant appearing in Cr. Appeal (SJ) No. 1171 of 2017 has submitted that the appellant has died. Further, the learned counsel appearing in Cr. Appeal (SJ) No. 1213 of 2017 has also stated that the appellant is died in the year 2020.

4. Learned counsel for the CBI is directed to verify the deaths of both the appellants as stated in preceding paragraph and place the report on record positively by way of filing an affidavit before the next date of hearing.

5. Office is to ensure that the name of Mr. Deepak Kumar Bharti, learned counsel for the CBI, be reflected in the daily cause list.

6. Let these matters be posted on 13th February, 2026.

(Arun Kumar Rai, J.) 15.01.2026 Umesh /Abhishek