BINAY KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Ajit Kumar, the learned Senior counsel appearing on behalf of the petitioner as well as Mr. Sumeet Gadodia, the learned counsel appearing on behalf of the respondent-A.C.B.

(2.) This matter was taken up yesterday, out of turn, as a request has been made by the Hon'ble Supreme Court to this Court to dispose of the bail application of the petitioner within a week in Special Leave to Appeal (Criminal) No.18006 of 2025.

(3.) Yesterday, the matter was not concluded and in that view of the matter, it was posted for today. In this way, this matter was taken up out of turn, today.