SURENDRA PRASAD @ SURENDRA PASAD SON OF LATE RAM AMBIKA PRASAD, RESIDENT OF 153/C, ROAD NO. 4, VIDYALAAY MARG, ASHOK NAGAR, PO Vs. STATE OF JHARKHAND THROUGH CENTRAL BUREAU OF INVESTIGATION
LAWS(JHAR)-2016-4-220
HIGH COURT OF JHARKHAND
Decided on
April 25,2016
Surendra Prasad @ Surendra Pasad Son Of Late Ram Ambika Prasad, Resident Of 153/C, Road No. 4, Vidyalaay Marg, Ashok Nagar, Po
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 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 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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