Jharkhand High Court
Barun Jaiswal vs The State Of Jharkhand & Ors on 4 February, 2026
Author: Gautam Kumar Choudhary
Bench: Gautam Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W. P. (Cr) No. 55 of 2026
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Barun Jaiswal ... .... Petitioner
Versus
The State of Jharkhand & Ors. ... .... Respondents
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CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY
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For the Petitioner : Mr. Rajeev Kumar, Advocate For the Respondent-State : Mr. Deepankar, AC to GA-III For the CBI : Mr. Deepak Kr. Bharti, Advocate
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Oral Order 07 / Dated : 04. 02.2026 The instant writ petition has been filed for transferring the present investigation from the State to the Central Bureau of Investigation (CBI) on the ground that analogous matters are already being investigated by the Central Agency.
It is submitted by the learned counsel on behalf of the petitioner that he is a whistle blower, and is being proceeded against in this case because the petitioner had uploaded on his Facebook certain information regarding the ongoing illegal mining operation in the district of Sahibganj. Persons involved in the illegal mining taking umbrage over the post got the present case filed. For fair and independent investigation, the present case also needs to be investigated by CBI which is investigating illegal mining cases in the District.
Leaned counsel for the State is directed to seek instruction in this case and file counter affidavit.
Let a copy of this writ petition be given to learned counsel for the CBI to apprise this Court as to whether the CBI is investigating illegal mining operation in the aforesaid area.
List this case after four weeks.
(Gautam Kumar Choudhary, J.) AKT/Satayendra Uploaded 05.02.2026