Jharkhand High Court
Ravi Ranjan Kumar Vikram vs The Union Of India Through Cbi on 24 April, 2019
Author: Rajesh Shankar
Bench: Rajesh Shankar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 163 of 2013
Ravi Ranjan Kumar Vikram ...Petitioner
-V e r s u s-
1.The Union of India through CBI, AHD at Kali Babu Street, Ranchi
2. The Superintendent of Police CBI, AHD at Kali Babu Street, Ranchi ... Opp.Parties CORAM: - HON'BLE MR. JUSTICE RAJESH SHANKAR For the Petitioner :- Mr. Rajendra Krishna, Advocate For the C.B.I. :- Mr. Bhupal Krishna Prasad, A.C. to A.S.G.I. 19/24.04.2019 Mr. Rajendra Krishna, learned counsel for the petitioner, submits that the case of the petitioner is similarly situated to those of Ram Kumar Mandal and Asif Ekram, who also happened to be the Circle Officers of Ormanjhi Circle, Ranchi and Town Circle, Ranchi respectively. The orders passed by a Bench of this Court in the cases of aforesaid co-accused persons have been annexed with I.A. No. 10156 of 2018. The SLP(s) preferred by the C.B.I. before the Hon'ble Supreme Court challenging the orders passed by a Bench of this Court in the cases of aforesaid co-accused persons have already been dismissed. A copy of the order passed in the SLP(s) has also been annexed with the said interlocutory application. On this, Mr. B.K. Prasad, learned A.C. to Mr. Rajiv Sinha, learned Assistant Solicitor General of India, submits that the copy of the aforesaid interlocutory application is not found in his file and he requests that another copy of the said interlocutory application may be furnished by the counsel for the petitioner to him. Accordingly, he prays for an adjournment to verify as to whether the case of the petitioner is similarly situated to co- accused Ram Kumar Mandal and Asif Ekram.
In view of the said prayer, put up this case on 18.06.2019 under the heading "For Admission".
Till then, the interim order dated 05.02.2013 shall continue.
Ritesh (Rajesh Shankar, J.)