BINOD PRASAD SON OF SRI RAMASIS PRASAD, RESIDENT OF FLAT NO. 8E SAI ASTHA APARTMENT, NEAR DAV NANDRAJ SCHOOL, BARIYATU, PO & PS BARIYATU, DISTRICT Vs. STATE OF JHARKHAND THROUGH CENTRAL BUREAU OF INVESTIGATION
LAWS(JHAR)-2016-4-184
HIGH COURT OF JHARKHAND
Decided on
April 25,2016
Binod Prasad Son Of Sri Ramasis Prasad, Resident Of Flat No. 8E Sai Astha Apartment, Near Dav Nandraj School, Bariyatu, Po And Ps Bariyatu, District
Appellant
VERSUS
State of Jharkhand through Central Bureau of Investigation
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.;
(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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