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Sanjay Kumar Singh vs Cbi on 25 February, 2019

Author: Sunil Gaur

Bench: Sunil Gaur

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*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CRL.A. 698/2014
     SANJAY KUMAR SINGH                        ..... Appellant
                     Through: Mr. Harsh Kumar Sharma,
                              Advocate
                Versus

      CBI                                                 ..... Respondent
                          Through:     Mr. Sanjeev Bhandari, Special
                                       Public Prosecutor with Mr. Prateek
                                       Kumar, Advocate
      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR
                ORDER

% 25.02.2019 Crl.M.A. 4112/2019 Allowed subject to all just exceptions.

Crl.M.A. 4111/2019 (u/S 482 Cr.P.C.) By way of this application, early hearing of the appeal is sought. Upon hearing, I find it to be a fit case to hear the appeal at an early date. The application is allowed and is accordingly disposed of.

In view of orders passed in Crl.M.A. 4111/2019, list this appeal on 14th March, 2019 in the category of regulars, at serial No.1, subject to part heard.

SUNIL GAUR, J FEBRUARY 25, 2019 r