LAWS(JHAR)-2016-4-99

RAJIV RANJAN PRASAD Vs. STATE OF JHARKHAND

Decided On April 25, 2016
RAJIV RANJAN PRASAD Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Admit.

(2.) It appears that the Lower Court Record has already been received in Criminal appeal (S.J.) no. 289 of 2016.

(3.) Heard learned senior counsel appearing for the appellant as well as the learned counsel representing the C.B.I. on the matter of bail.