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Jharkhand High Court

Shashanka Shekhar Roy @ Sasank Sekhar ... vs Union Of India The Cbi on 27 January, 2012

Author: R.R. Prasad

Bench: R.R. Prasad

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr. Appeal (SJ) No.46 of 2012
          1. Shashanka Shekhar Roy @ Sasank Sekhar Roy.
          2. Barun Kumar Roy.                       .......... Appellants. 
                                    ­Versus­
             Union of India through CBI.                ..........  Respondent.
                                      ­­­­­­
                     CORAM : HON'BLE MR. JUSTICE R. R. PRASAD
                                      ­­­­­­
             For the Appellants       :      Mr. C. Mukherjee, Advocate.  
             For the Respondent       :      Md. M. Khan, ASGI
                                      ­­­­­­
03/27.01.2012

: Learned counsel appearing for the appellants is permitted  to remove the defect(s), as pointed out by the office, in course  of the day. 

This appeal is admitted for hearing.  Issue Notice. 

Call for the lower court records.  Provisional bail granted to the appellants, above named,  by the learned Special Judge­I, CBI/ACB, Ranchi in connection  with R.C. 07(A) of 2001­R is hereby confirmed.   

(R.R. Prasad, J.) Sanjay/