Ravi Sinha vs The Union Of India Through Central ...
2026 Latest Caselaw 331 Jhar

Jharkhand High Court

Ravi Sinha vs The Union Of India Through Central ... on 20 January, 2026

Author: Sanjay Prasad

Bench: Sanjay Prasad

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Appeal (S.J.) No. 1015 of 2025
                                     ....

            Ravi Sinha                              ...... Appellant
                               Versus

1. The Union of India through Central Bureau of Investigation, Ranchi

2. The Deputy Commissioner-cum-Receiver, Ranchi ......Respondents With Cr. Appeal (S.J.) No. 1016 of 2025 ....

            Ravi Sinha                              ...... Appellant
                               Versus

1. The Union of India through Central Bureau of Investigation, Ranchi

2. The Deputy Commissioner-cum-Receiver, Ranchi ......Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Ms. Ashwini Priya, Advocate For the CBI : Mr. Deepak Kumar Bharti, Advocate Mr. Amit Kumar, Advocate For the State : Mr. Gyan Prakash Tiwari, AC to GP-III .....

17/20.01.2026 Heard Ms. Ashwini Priya, learned counsel appearing on behalf of the appellant in both the Criminal Appeal and Mr. Gyan Prakash, Tiwari, learned AC to GP-III and Mr. Deepak Kumar Bharti, learned counsel appearing on behalf of the CBI through Video Conferencing assisted by Mr. Amit Kumar, Advocate and Audio and Video is proper.

2. It appears that the Undersigned while acting as learned 1st Additional Judicial Commissioner-cum-VIIth Special Judge, CBI (AHD Scam), Ranchi has tried and convicted the appellant in one R. C. Case No. 39 (A) of 1996 [Spl. No. 41 of 1996] and the judgment dated 12.06.2008 and sentence dated 26.06.2008 passed

by the Undersigned has been enclosed as Annexure-SA/2 of the supplementary affidavit dated 25.09.2024 filed on behalf of the appellant.

3. In this view of the matter, let these matters be go out of my list and to be placed before the Appropriate Bench after taking permission from Hon'ble the Chief Justice.

(Sanjay Prasad, J.) Dated 20.01.2026 Kamlesh/