Patna High Court - Orders
Dilip Kumar Agarwal @ Shri Dilip @ Dilip ... vs The Unoin Of India Through C. B. I. on 17 November, 2017
Author: Nilu Agrawal
Bench: Nilu Agrawal
Patna High Court Cr.Misc. No.55702 of 2017 (2) dt.17-11-2017
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.55702 of 2017
Arising Out of PS.Case No. -15 Year- 2017 Thana -C.B.I CASE District- PATNA
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Dilip Kumar Agarwal @ Shri Dilip @ Dilip Kumar, son of Shri Sawan Mal
Agrawal @ Late Sawar Mal Agrawal, resident of Deep Leela Apartment,
P.O. and P.S. Kadamkuan, District Patna
.... .... Petitioner/s
Versus
The Union of India through C. B. I.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Gautam Kumar Kejriwal
For the Opposite Party/s : Mr. Bipin Kumar Sinha (Sc,Cbi)
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CORAM: HONOURABLE JUSTICE SMT. NILU AGRAWAL
ORAL ORDER
2 17-11-2017Heard learned counsel for the petitioner and learned counsel appearing for the C.B.I. It has been submitted by the learned counsel for the petitioner that the petitioner has already been granted bail under Section 167(2) Cr.P.C., as such, this application has become infructuous.
The application is, accordingly, dismissed as infructuous.
(Nilu Agrawal, J) Rajesh/-
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