KAUSHAL KUMAR @ KAUSHAL KISHORE PRASAD SON OF LATE MANGAL PRASAD, RESIDENT OF QTR. NO. B Vs. STATE OF JHARKHAND THROUGH CENTRAL BUREAU OF INVESTIGATION
LAWS(JHAR)-2016-4-221
HIGH COURT OF JHARKHAND
Decided on
April 25,2016
Kaushal Kumar @ Kaushal Kishore Prasad Son Of Late Mangal Prasad, Resident Of Qtr. No. B
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 called for 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 called for 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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