BINOD KUMAR MANDAL SON OF LATE RAMSURAT MANDAL, RESIDENT OF HOUSE OF RAJ KUMAR SHARMA BEHIND B/70 HARMU HOUSING COLONY, PO Vs. THE STATE OF JHARKHAND THROUGH CENTRAL BUREAU OF INVESTIGATION
LAWS(JHAR)-2016-4-211
HIGH COURT OF JHARKHAND
Decided on
April 27,2016
Binod Kumar Mandal Son Of Late Ramsurat Mandal, Resident Of House Of Raj Kumar Sharma Behind B/70 Harmu Housing Colony, Po
Appellant
VERSUS
The State Of Jharkhand Through Central Bureau Of Investigation
Respondents
JUDGEMENT
Ravi Nath Verma, J. -
(1.) Admit.
(2.) It appears that the Lower Court Record already been called for in Criminal appeal (S.J.) no. 289 of 2016.
(3.) Heard learned 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 already been called for in Criminal appeal (S.J.) no. 289 of 2016.
(3.) Heard learned 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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