VIDYASAGAR GARG Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Heard.

(2.) ADMIT. Heard finally with the consent of learned Advocates for the parties.

(3.) In this revision application, challenge is to the order dtd. 4/1/2020, passed by the learned Special Judge, Special Court of C.B.I., Nagpur, whereby the learned Special Judge rejected the application at Exh. 154 made by the applicant/accused No. 6 for his discharge in a Special CBI case No. 1 of 2014.