JAMALUDDIN MAJUMDAR @ BUDUL MIAN Vs. CBI AND ANR.

JUDGEMENT

(1.) Mr. P. Katakey, learned counsel for the applicant.

(2.) Mr. PN Choudhury, learned Standing Counsel, Central Bureau of Investigation for the respondent.

(3.) Heard on I.A. (Criminal) No. 353 of 2016, which is an application for bail and suspension of sentence on behalf of applicant - Md. Jamaluddin Majumder @ Budul Mian.