Jharkhand High Court
Raj Kishore Singh vs Union Of India Through Cbi ... on 9 October, 2020
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Revision No. 1295 of 2019
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Raj Kishore Singh .....Petitioner Versus Union of India through CBI .....Opposite party
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CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH
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For the Petitioner : Mr. Arpan Mishra, Advocate For the CBI : Mr. Rohit Sinha, A.C to ASGI
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06/09.10.2020 Mr. Arpan Mishra, A.C to Mr. Indrajit Sinha, learned counsel for the petitioner submits that the instant matter is wrongly listed before this Bench as it does not arise out of fodder scam cases. Mr. Rohit Sinha, A.C to learned ASGI, Mr. Rajiv Sinha appears for the CBI.
From perusal of the instant petition and the order impugned, it appears that the matter does not relate to fodder scam cases. As such, let the case be listed before the appropriate Bench.
(Aparesh Kumar Singh, J) jk