LAWS(DLH)-2018-4-342

NARAYAN DIWAKAR Vs. CENRAL BUREAU OF INVESTIGATION

Decided On April 23, 2018
NARAYAN DIWAKAR Appellant
V/S
Cenral Bureau Of Investigation Respondents

JUDGEMENT

(1.) Crl. M. (Bail) 73/2018

(2.) The period of detention undergone by the appellant was directed to be set off in terms of Section 428 of the Code of Criminal Procedure, 1973.

(3.) At the outset, it is essential to observe that vide the impugned judgment, six accused persons including the appellant were convicted with two other co-accused Sunanda Malik and Gokul Singh Bisht having been acquitted. The appellant who was on bail as reflected vide order dated 22.12.2017 of the Trial Court during the trial was taken into custody on 22.12.2017 along with the co-convicts Gokul Chand Aggarwal, P.K. Thirwani, Faiz Mohammad, U.S. Bhatnagar and N.S. Khatri. The accused Maan Singh has expired.