Punjab-Haryana High Court
Central Bureau Of Investigation vs R.C. Powaria & Ors on 9 September, 2022
219 CRM-17549-2014 in CRM-A-873-MA-2014
CRM-17551-2014 in CRM-A-874-MA-2014
CRM-17553-2014 in CRM-A-875-MA-2014
CRM-17555-2014 in CRM-A-876-MA-2014
CRM-17557-2014 in CRM-A-877-MA-2014 and
CRM-19375-2014 in CRM-A-1001-MA-2014
CENTRAL BUREAU OF INVESTIGATION VS R.C. POWARIA & ORS
Present: Mr. Rajeev Anand, Advocate for CBI
Mr.Ram Pal Kaushik, Advocate for the applicant.
Mr. Bhishan Singh, Advocate for
Mr. Brijdender Kaushik, Advocate for respondents
***
CRM-A-873-874-875-876-877 and 1001-MA-2014 Leave to appeal granted.
Main appeals ADMIT.
List on its own turn as per its queue. Respondents are directed to furnish personal bond of Rs.10,000/- to the satisfaction of learned trial Court.
Learned counsel appearing on behalf of respondents seeks time to furnish bonds.
Let him do so on or before 23.12.2022. It is clarified that pendency of the present appeal shall not be construed in any manner whatsoever, against the respondents. CRM-17549-2014 in CRM-A-873-MA-2014 CRM-17551-2014 in CRM-A-874-MA-2014 CRM-17553-2014 in CRM-A-875-MA-2014 CRM-17555-2014 in CRM-A-876-MA-2014 CRM-17557-2014 in CRM-A-877-MA-2014 CRM-19375-2014 in CRM-A-1001-MA-2014 Allowed as prayed for.
A photocopy of this order be placed on the file of other connected cases.
(ANOOP CHITKARA) JUDGE September 09, 2022 sonia arora 1 of 1 ::: Downloaded on - 15-09-2022 21:35:24 :::