BHARAT JOSHI Vs. CENTRAL BUREAU OF INVESTIGATION, DEHRADUN

JUDGEMENT

(1.) In this appeal against the judgment and order dtd. 5/4/2021 passed in CBI Case No.2 of 2017, CBI vs. Sri Bharat Joshi and another, by the court of Special Judge Anti Corruption (CBI), Uttarakhand/First Additional Sessions Judge, Dehradun, the appellant has sought short term bail on the ground of the death of his mother.

(2.) Heard learned counsel for the parties and perused the record.

(3.) According to the learned counsel for the appellant, the appellant is the only son who has to perform the post death rites of his mother, who died on 11/3/2022.