JAMES B TIGGA Vs. UNION OF INDIA THROUGH C B I
LAWS(JHAR)-2019-3-10
HIGH COURT OF JHARKHAND
Decided on March 01,2019

James B Tigga Appellant
VERSUS
UNION OF INDIA THROUGH C B I Respondents

JUDGEMENT

B.B. Mangalmurti, J. - (1.) Admit.
(2.) It is informed that Lower Court Report has already been called in Cr. Appeal (S.J.) No. 157 of 2019.
(3.) List this case under the heading "For Hearing" as per seriatim along with Cr. Appeal (S.J.) 157 of 2019. I.A. No. 1860 of 2019;


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