BIBI JAGIR KAUR Vs. CBI
LAWS(SC)-2017-1-117
SUPREME COURT OF INDIA
Decided on
January 17,2017
Bibi Jagir Kaur
Appellant
VERSUS
CBI
Respondents
JUDGEMENT
-
(1.) Heard.
(2.) We do not see any ground to interfere with the impugned order. The special leave petition is accordingly dismissed.;
(2.) We do not see any ground to interfere with the impugned order. The special leave petition is accordingly dismissed.;
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