SUKH RAM Vs. STATE CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) JUDGMENT -

(2.) THE petitioner had been arrested in case RC No. 4-A/96 for possessing assets disproportionate to his known sources of income and is in custody since 18th September, 1996. On 26th September, 1996 an application was filed by the petitioner for being granted permission to have an interview with his Lawyer, however, the Special Judge dismissed the application on the ground that sufficient opportunities have been given to the accused to have legal interview with his Counsel. Being aggrieved by this order, the petitioner has filed this petition.