MOHAN KUMARI Vs. CENTRAL BUREAU OF INVESTIGATION
LAWS(SC)-2018-4-204
SUPREME COURT OF INDIA
Decided on April 10,2018

MOHAN KUMARI Appellant
VERSUS
CENTRAL BUREAU OF INVESTIGATION Respondents

JUDGEMENT

- (1.) We have heard the learned counsels for the parties.
(2.) Leave granted.
(3.) We have considered the allegations made in the Complaint Petition. The accused appellant is about 74 years old in age and has been in custody for a period of 17 months. The co-accused who is her husband has been directed to remain on bail granted by the High Court.;


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