DR. KRISHNA KUMAR SAXENA Vs. CBI
LAWS(SC)-2018-4-199
SUPREME COURT OF INDIA
Decided on April 26,2018

Dr. Krishna Kumar Saxena Appellant
VERSUS
CBI Respondents

JUDGEMENT

- (1.) We have heard the learned counsel for the petitioner as well as the learned counsel appearing for the respondent-CBI.
(2.) Leave granted.
(3.) The accused appellant has been in custody since 23rd February, 2018. The coaccused (20 in number) have been released on bail by the High Court on the ground that the trial is likely to take some time.;


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