LAWS(SC)-2019-2-271

MADHUKAR BALIRAM UKEY Vs. CENTRAL BUREAU OF INVESTIGATION

Decided On February 25, 2019
Madhukar Baliram Ukey Appellant
V/S
CENTRAL BUREAU OF INVESTIGATION Respondents

JUDGEMENT

(1.) We have heard the learned counsels for the parties.

(2.) Leave granted.

(3.) Limited notice was issued by this Court on 8th October, 2018 to the question of quantum of sentence.