SWAPAN KUMAR CHATTERJEE Vs. CENTRAL BUREAU OF INVESTIGATION
LAWS(SC)-2019-1-205
SUPREME COURT OF INDIA
Decided on January 04,2019

SWAPAN KUMAR CHATTERJEE Appellant
VERSUS
CENTRAL BUREAU OF INVESTIGATION Respondents

JUDGEMENT

S.Abdul Nazeer, J. - (1.) Leave granted.
(2.) The appellant- Swapan Kumar Chatterjee has challenged the order dated 04.05.2017 in CRR No. 440/2015 passed by the High Court at Calcutta, whereby the High Court confirmed the order dated 05.12.2014 passed by the Trial Court permitting the examination of one witness Mr. H.S. Tuteja.
(3.) Brief facts necessary for disposal of this appeal are as under:;


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