SUDHANSHU RANJAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) This petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(3.) In this case an office note was there to the effect that since the case is arising out of National Investigation Agency, Act, 2008, as the matter will lie before the Division Bench and by order dtd. 18/8/2021 considering the submission of learned counsel appearing for the parties as well as the judgment relied by the petitioner, this Court held that prima facie this matter is maintainable under sec. 482 Cr.P.C., thereafter the matter was adjourned from time to time for cross-examining the petitioner by the counsels of co-accused persons.