CENTRAL BUREAU OF INVESTIGATION Vs. RAM AVTAR AGRAWAL

JUDGEMENT

(1.) Present Criminal Misc. Application has been filed by the applicant-original complainant under Sec. 378 (4) of the Code Criminal Procedure, 1973 seeking leave to appeal challenging the impugned judgment and order of acquittal passed in CBI Special Case No.62 of 2003 by learned Special Judge, CBI Court No.2, Ahmedabad dtd. 30/11/2018, on the grounds stated in the application.

(2.) Heard learned Special Public Prosecutor Mr. R. C. Kodekar for the applicant- CBI at length.

(3.) During the course of hearing, a specific query was put by the Court that whether is there any provision to file separate application for leave to appeal by the State or not?