HAZARAT ALI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S.C. Biswas, learned counsel appearing for the applicant and Mr. SC Keyal, learned Public Prosecutor, CBI for the respondent.

(2.) The Court proceedings have been conducted by means of creating a Virtual Court with the help of technology, so as to maintain distance between the staff, Advocates and the Presiding Judge.

(3.) The application filed in context of Special CBI Case No.06(B)/2012 under Sections 147/148/149/325/326/302 I.P.C., corresponding to Bijni P.S. Case No.187/12, GR 345/12, prays for extension of time to the applicant to surrender.