Sukh Ram vs State (Central Bureau Of ...
1996 Latest Caselaw 837 Del

JUDGMENT

S.K. Mahajan, J.

(1) The petitioner had been arrested in case Rc No. 4-A/96 for possessing assets disproportionate to his known sources of income and is in custody since 18th September, 1996. On 26th September, 1996 an application was filed by the petitioner for being granted permission to have an interview with his Lawyer, however, the Special Judge dismissed the application on the ground that sufficient opportunities have been given to the accused to have legal interview with his Counsel. Being aggrieved by this order, the petitioner has filed this petition.

(2) When the matter came up for hearing on 27th September, 19961 directed the respondent to allow the petitioner to meet his Advocate from 04.30 p.m. to 05.30 p.m. on that day itself. Since the petitioner had already been granted permission to have legal interview with his Advocate on 77th September, 1996 and in Criminal M.(M) 2407/96, I have directed the petitioner to be admitted to bail, nothing survives in this petition and the same is, accordingly, disposed of.