DR. HEMENDRA KUMAR SINHA Vs. STATE OF JHARKHAND THROUGH SP, CBI
LAWS(JHAR)-2010-1-180
HIGH COURT OF JHARKHAND
Decided on January 18,2010

Dr. Hemendra Kumar Sinha Appellant
VERSUS
State Of Jharkhand Through Sp, Cbi Respondents

JUDGEMENT

R.R. Prasad, J. - (1.) THIS appeal is admitted for hearing.
(2.) ISSUE notice. Call for the lower court records.
(3.) HEARD learned Counsel appearing for the appellant and leaned counsel appearing for the CBI on the matter of bail.;


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