LAWS(MPH)-2020-5-400

RAHUL NIRANJAN Vs. UNION OF INDIA

Decided On May 27, 2020
Rahul Niranjan Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard through Video Conferencing.

(2.) Mr. Amitabha Gupta, Advocate for the petitioner.

(3.) Mr. J.K. Jain, Additional Solicitor General, for the respondent-CBI.