REGENT COMPUTRONICS PVT. LTD.

VINOD KUMAR Appellant

V/S

CENTRAL BUREAU OF INVESTIGATION Respondents

Referred Judgements :-

N. RAMAMURTHY VS. STATE OF CENTRAL BUREAU OF INVESTIGATION,A.C.B.,BENGALURU [REFERRED TO]
BHAGWAN RAMA SHINDE GOSAI VS. STATE OF GUJARAT [REFERRED TO]
K C SAREEN VS. C B I CHANDIGARH [REFERRED TO]

JUDGEMENT

(1.) Heard on the question of admission.

(2.) Appeal seems to be arguable, hence it is admitted for final hearing.

(3.) Also heard on I.A.No.24115/2019, which is an application under Section 389(1) of Cr.P.C. for suspension of the custodial sentence passed against appellant Vinod Kumar.

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VINOD KUMAR Vs. CENTRAL BUREAU OF INVESTIGATION

Referred Judgements :-

JUDGEMENT

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