Jharkhand High Court
Manoj Kumar @ Manoj Yadav vs Union Of India on 10 June, 2020
Author: H.C.Mishra
Bench: H.C. Mishra, Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (D.B.) No. 130 of 2019
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Manoj Kumar @ Manoj Yadav @ Manoj Kumar Yadav .... Appellant
-Versus-
Union of India Through National Investigation Agency (N.I.A) ..... Respondent
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CORAM: HON'BLE MR. JUSTICE H.C. MISHRA HON'BLE MR. JUSTICE RAJESH KUMAR For the Appellant : M/s. R.S.Mazumdar, Sr.Advocate Vikas Kumar, Advocate For the U.O.I : Mr. R.R.Prasad, Adv.
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The matter was taken up through Video Conferencing. Learned counsels for the parties had no objection with it and submitted that the audio and video qualities are good.
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09/ 10.06.2020. Learned counsel for the N.I.A prays for time for filing counter affidavit in the matter.
At the request of the learned counsel for the N.I.A, put up the matter on 01st July, 2020.
(H.C.Mishra, J.) (Rajesh Kumar, J.) B.S/