A K CHATURVEDI Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) CRL.M.(BAIL) No. 7515/2015

(2.) The appeal filed on behalf of the applicant herein challenging his conviction and sentence under Sections 13(1)(d) and 13(2) of the Prevention of Corruption Act, 1988 read with Sections 120B/420 IPC was placed on Board for hearing by this Court by way of an order dated 26th February, 2015. This Court while listing the said appeal had also granted liberty to the appellant to press his application for suspension of sentence in the event the appeal is not heard for any reason. Since that time, the appeal itself has been listed for hearing but has been adjourned for a variety of reasons.

(3.) On the 6th of August, 2015, this Court recorded the following order:-