DEBIDATTA SARANGI, ASSISTANT DIRECTOR Vs. SUNIL YADAV

JUDGEMENT

(1.) Heard Mr. Anil Kumar, learned A.S.G.I., appearing for the petitioner and Mr. Sabyasanchi, learned counsel for the sole opposite party.

(2.) Seeing the urgency in the matter vide order dtd. 12/10/2023, notice was directed to be served upon the sole opposite party through Dasti, pursuant to that notice has been issued and served upon the opposite party and affidavit to that effect has been filed by the petitioner herein. Mr. Sabyasanchi has appeared on behalf of the sole opposite party.

(3.) This criminal revision petition has been preferred against the order dtd. 16/9/2023 passed by the learned Special Judge (PMLA), Ranchi rejecting the remand application filed under Sec. 167(2) of Cr.P.C. read with Sec. 65 of Prevention of Money Laundering Act (PMLA) for remand of the accused Sunil Yadav, who is the sole opposite party in this petition.