JUDGEMENT
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(1.) Crl.Mp No......./2015 in WP(Crl) No.120/2012
(filed in sealed cover)
We have heard learned counsel for the parties.
(2.) Permission is granted to the Central Bureau of Investigation (CBI) to forward the proposals as proposed for issuance of Letters Rogatory as per the prescribed procedure to the Ministry of Home Affairs for getting requisite concurrence.
(3.) Crl.Mp is disposed of accordingly.
I.A. No.13 in W.P.(C) No.463/2012;
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