RABINDRA KUMAR BHALOTIA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Present Criminal Application with the following reliefs, is pending since the year 2018

(2.) With the assistance of the learned counsel for the applicant and Mr.Venegaonkar for the CBI, I have perused the impugned order dtd. 8/5/2018.

(3.) Learned counsel Mr.Venegaonkar has placed before me a report from the Principal Scientific Officer, CSFL addressed to the Superintendent of Police, CBI, Kolkatta dtd. 5/3/2020.