LAWS(RAJ)-2017-11-275

RADHA BALLABH GUPTA Vs. UNION OF INDIA

Decided On November 10, 2017
Radha Ballabh Gupta Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The Special Leave Petition is dismissed. However, the trial Court may decide the matter, as expeditiously as possible, preferably, within a period of one year.

(2.) The dismissal of this Special Leave Petition shall not stand in the way of the petitioner if he wants to challenge the charge-sheet or apply for bail."