ARVIND PRASAD Vs. STATE OF JHARKHAND
LAWS(JHAR)-2016-4-119
HIGH COURT OF JHARKHAND
Decided on April 25,2016

Arvind Prasad Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

RAVI NATH VERMA,J. - (1.) Admit.
(2.) It appears that the Lower Court Record has already been received in Criminal appeal (S.J.) no. 289 of 2016.
(3.) Heard learned senior counsel appearing for the appellant as well as the learned counsel representing the C.B.I. on the matter of bail.;


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