CENTRAL BUREAU OF INVESTIGATION Vs. HARSHWARDHAN NANOTI

JUDGEMENT

(1.) Heard.

(2.) Admit. Heard finally with consent of learned counsels appearing for the parties.

(3.) The Central Bureau of Investigation (Anti-Corruption Branch), Nagpur, has filed this criminal revision application challenging the order dated January 24, 2024, passed by the Additional Sessions Judge, Khamgaon, which rejected the adjournment application and the application for recalling a witness.