HARVIR SINGH Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) This petition under Sec. 482 Cr.P.C has been filed with the following prayers:

(2.) On 2/3/2021, this Court issued notice and had directed respondent No.2 to file the status report/reply.

(3.) This Court had extended the time for respondent No.2/ Union of India to file its reply/status report.