Full Judgment Text
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CASE NO.:
Appeal (crl.) 292 of 2008
PETITIONER:
AKHIL KUMAR
RESPONDENT:
CENTRAL BUREAU OF INVESTIGATION
DATE OF JUDGMENT: 11/02/2008
BENCH:
S.B. SINHA & V.S. SIRPURKAR
JUDGMENT:
JUDGMENT
O R D E R
CRIMINAL APPEAL NO. 292 OF 2008
[Arising out of SLP(Crl.) No.6368/2007]
Leave granted.
Having heard the learned counsel for the parties, we are of the opinion that the
interim bail granted by this Court in favour of the appellant should be allowed to
continue. The appeal is disposed of with the aforementioned direction.