CENTRAL BUREAU OF INVESTIGATION Vs. PRAMOD KUMAR MANOCHA

JUDGEMENT

(1.) THIS application has been presented by and on behalf of the accused No.3 Mr. Vinayak M. Deosthali inter-alia claiming the relief as under:-

(2.) THE circumstances under which the said relief is claimed would require brief advert-ance with the factual aspects of this matter.

(3.) IT may be stated that the accused herein have also been individually charged for different offences.