Punjab-Haryana High Court
Central Bureau Of Investigation vs N.K. Jain on 19 September, 2016
233 CRM-18540-2016 in
CRA-S-1071-SB-2009
Central Bureau of Investigation
VS
N.K. Jain
Present: Mr. S.S. Narula, Advocate,
for the applicant-respondent.
Mr. S.S. Sandhu, Standing Counsel for CBI.
***
Permission to renew the passport in terms of Clause 7.1 is granted.
Learned counsel for the CBI has vehemently opposed the prayer for renewal of the passport. I find that since the applicant-respondent was acquitted in the trial Court after holding a full dressed trial, he cannot be deprived of the acquittal order.
Application stands disposed of.
(A.B. Chaudhari)
September 19, 2016 Judge
pankaj
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