Jharkhand High Court
Rajat Roy vs Union Of India Through Cbi on 29 January, 2015
Author: R.R. Prasad
Bench: R.R. Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. M.P. No. 2295 of 2013
Rajat Roy, son of late B.N. Roy, resident of 12, Kanke Road, P.O. & P.S.
Lower Bazar, Ranchi, District Ranchi.
... ...Petitioner
Versus
Union of India through C.B.I. ... ...Opp. Party
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CORAM: HON'BLE MR. JUSTICE R.R. PRASAD
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For the Petitioner : Mrs. Jasvindar Mazumdar, Advocate
For the State : APP
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I.A. No.1389 of 2014
02/29.01.2015. Heard learned counsel appearing for the petitioner and learned counsel appearing for the C.B.I. on an interlocutory application bearing I.A. No.1389 of 2014 whereby order dated 05.02.2014 has been challenged whereunder the prayer made by the petitioner for his discharge has been rejected.
Learned counsel appearing for the petitioner submits that through this Criminal Miscellaneous Petition, order taking cognizance has been challenged but during pendency of the petition, petitioner's application for discharge was rejected vide order dated 05.02.2014, which has been challenged by way of present interlocutory application and, therefore, the prayer made in the interlocutory application for setting aside the order dated 05.02.2014 be allowed to be incorporated in the main petition.
In view of the facts stated above, the prayer made in the interlocutory application is, hereby, allowed. Interlocutory application shall form part of the main petition.
I.A. No.1389 of 2014 stands disposed of Cr. M.P. No. 2295 of 2013 At that point of time, it was stated that even the charges have been framed and hence, that order also needs to be challenged and in that event case be adjourned to other date so that necessary application be filed.
As prayed for, put up this case on 13.02.2015 but in the meantime, necessary application as stated above, be filed.
(R.R. Prasad, J.) Ravi/