C.B.I, NEW DELHI Vs. ABHISHEK VERMA
LAWS(SC)-2009-6-6
SUPREME COURT OF INDIA
Decided on June 06,2009

C.B.I, New Delhi Appellant
VERSUS
ABHISHEK VERMA Respondents

JUDGEMENT

Mukundakam Sharma, J. - (1.) Heard counsel for the parties on the delay application. For the reasons stated in the application, delay stands condoned.
(2.) Leave granted.
(3.) These appeals arise out of the judgment and order dated 30.05.2008 passed by the High Court of Delhi by which the learned Single Judge granted bail to the respondent herein.;


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