LAWS(JHAR)-2016-4-85

DEVENDRA PRASAD SINGH Vs. STATE OF JHARKHAND

Decided On April 25, 2016
DEVENDRA PRASAD SINGH 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.