Jharkhand High Court
Sayed Sahnawaz Hussain @ Sayed Shanawaz ... vs The State Of Jharkhand & Anr. ...... ... on 13 June, 2018
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 920 of 2018
Sayed Sahnawaz Hussain @ Sayed Shanawaz Alam ...... Petitioner
Versus
The State of Jharkhand & Anr. ...... Opposite Parties
---------
CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
---------
For the Petitioner : Mr. Nitish Ranjan Sinha, Advocate For the C.B.I : Mr. Rajiv Sinha, A.S.G.I
---------
06/Dated: 13/06/2018 Pursuant to the order dated 15.03.2018, learned counsel for the petitioner has supplied the cell number of the petitioner to the learned standing counsel for the C.B.I. Today, when the case is called out learned standing counsel on behalf of the C.B.I has submitted that petitioner has appeared before the I.O and his statement was recorded.
Before passing any order, learned standing counsel for the C.B.I is directed to produce the up to date case diary.
List this case on 12.07.2018.
Till then, interim relief granted earlier shall continue.
(Anant Bijay Singh, J.) Satayendra/