Gujarat High Court
Central Bureau Of Investigation ... vs Anil Kumar Sharma, The Then Branch ... on 5 April, 2023
R/CR.MA/17902/2022 ORDER DATED: 05/04/2023
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 17902 of 2022
In
R/CRIMINAL APPEAL NO. 1926 of 2022
With
R/CRIMINAL APPEAL NO. 1926 of 2022
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CENTRAL BUREAU OF INVESTIGATION THROUGH CHANDRADEEP
Versus
ANIL KUMAR SHARMA, THE THEN BRANCH MANAGER
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Appearance:
MR RC KODEKAR(1395) for the Applicant(s) No. 1
MR HIMANSHU K PATEL for the Respondent(s) No. 4
for the Respondent(s) No. 2,3
MR VAIBHAV A VYAS(2896) for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE HEMANT M.
PRACHCHHAK
Date : 05/04/2023
ORAL ORDER
ORDER IN CRIMINAL MISC. APPLICATION Heard Mr. R.C. Kodekar, learned Standing Counsel for the appellant - Central Bureau of Investigation, Mr. Vaibhav Vyas, learned Counsel for the respondent No.1 and Mr. Himanshu Patel, learned APP for the respondent No.4.
Considering the averments made in the application, leave to appeal is granted. This application stands allowed.
Page 1 of 2 Downloaded on : Wed Apr 05 20:43:11 IST 2023R/CR.MA/17902/2022 ORDER DATED: 05/04/2023 ORDER IN CRIMINAL APPEAL Heard Mr. R.C. Kodekar, learned Standing Counsel, for the appellant - Central Bureau of Investigation, Mr. Vaibhav Vyas, learned Counsel for the respondent No.1 and Mr. Himanshu Patel, learned APP for the respondent No.4.
ADMIT.
Bailable warrant in the sum of Rs.20,000/- be issued upon respondents - accused Nos. 2 and 3 . To be served through Central Bureau of Investigation.
(HEMANT M. PRACHCHHAK,J) SURESH SOLANKI Page 2 of 2 Downloaded on : Wed Apr 05 20:43:11 IST 2023