LAWS(UTN)-2016-4-4

KEENETH JOAB Vs. CENTRAL BUREAU OF INVESTIGATION

Decided On April 06, 2016
Keeneth Joab Appellant
V/S
CENTRAL BUREAU OF INVESTIGATION Respondents

JUDGEMENT

(1.) Mr. J.S.Virk, Advocate, present for the applicant.

(2.) Mr. Arvind Vashistha, Senior Advocate, assisted by Mr. Vivek Pathak, Advocate for the CBI.

(3.) Both these petitions have been filed by the applicant-Keeneth Joab, who is an accused in a murder case in an ongoing trial. The allegations as per the charge sheet filed by the Central Bureau of Investigation (in short "CBI") are that the applicant killed his father-in-law (Dr. Jaswant Singh Verma) and later his mother-in-law (Smt. Vijay Laxmi Verma), within a gap of less than one month in the year 2004.