VENUGOPAL NANDLAL DHOOT Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) By this petition, under Article 226 of the Constitution of India and under Sec. 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C"), the petitioner has made following prayers;

(2.) By way of interim relief, the petitioner seeks his release from custody, pending the hearing and final disposal of the petition.

(3.) Learned Counsel for the petitioner - Mr. Ladda and learned Special P.P, Mr. Raja Thakare have restricted their arguments only on prayer clause (c) of the petition, as above.