Sushil Kumar Parwani vs State Of Jharkhand Through C B I on 2 March, 2017

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Jharkhand High Court

Sushil Kumar Parwani vs State Of Jharkhand Through C B I on 2 March, 2017

Bench: Rongon Mukhopadhyay

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. Appeal (S.J.) No. 379 of 2017
                                      ---------

                Sushil Kumar Parwani                        ... ... Appellant
                                         Versus
                The State of Jharkhand through C.B.I.       ... ... Respondent
                                        ---------
         CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY
                                       ---------
               For the Appellant : Mr. Vishnu Kumar Sharma, Advocate
               For the C.B.I.    : Mr. K.P. Deo, Advocate
                                       ---------

02/02.03.2017

Admit.

Call for the Lower Court Records from the learned trial court.

The provisional bail granted to the appellant vide order dated 06.02.2017 passed by the learned Additional Judicial Commissioner-XVIII-cum-Special Judge, C.B.I., (other than AHD), Ranchi in R.C. Case No. 8(A)/2008-(R) is, hereby confirmed, subject to the payment of fine amount which shall be deposited within a period of three weeks.

Let this order be sent through "Fax" at the cost of the appellant.

I.A. No. 1799 of 2017 stands disposed of.

(R. Mukhopadhyay, J.) Alok/-

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