DIRECTOR, CENTRAL BUREAU OF INVESTIGATION Vs. KRISHNA KUMAR MISHRA & ORS
LAWS(SC)-2019-2-235
SUPREME COURT OF INDIA
Decided on February 18,2019

DIRECTOR, CENTRAL BUREAU OF INVESTIGATION Appellant
VERSUS
Krishna Kumar Mishra And Ors Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Raja Ramanna Centre for Advanced Technology, Department of Atomic Energy, Indore had imported a technical equipment known as "Lock-in-Amplifier" sometime in the year 2004.
(3.) The equipment was claimed to have been placed by Mrs. Shailja, Scientific Officer on the desk of the respondent No.1 - Krishna Kumar Mishra wherefrom it disappeared.;


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