Bidhi Chand Dhiman vs Central Bureau Of Investigation
2021 Latest Caselaw 615 Gua

Citation : 2021 Latest Caselaw 615 Gua
Judgement Date : 22 February, 2021

Gauhati High Court

Bidhi Chand Dhiman vs Central Bureau Of Investigation on 22 February, 2021

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GAHC010026602021




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                  Case No. : Crl.A./48/2021

            BIDHI CHAND DHIMAN
            S/O- LATE BAKSHI RAM, R/O- J-1009 PALAM VIHAR, GURGAON HARYANA.



            VERSUS

            CENTRAL BUREAU OF INVESTIGATION
            REP. BY THE STANDING COUNSEL OF CBI.



Advocate for the Petitioner   : MR Z KAMAR

Advocate for the Respondent : SC, CBI




                                   BEFORE
                     HONOURABLE MR. JUSTICE AJIT BORTHAKUR

                                          ORDER

Date : 22.02.2021

Heard Mr. Z. Kamar, learned counsel for the applicant/appellant as well as Mr. S.C. Keyal, learned Standing Counsel for the CBI.

This appeal under Section 27 of the P.C. Act, 1988 read with Section 374 Cr.P.C. is preferred against the impugned Judgment and Order, dated 24.12.2020, passed by the learned Special Judge, CBI, Assam, Guwahati in Special Case No. 03/2009, convicting the Page No.# 2/2

accused appellant under Section 12 of the P.C. Act and sentencing him to undergo imprisonment for a period of 3 years and to pay a fine of Rs.10,000/- in default, to undergo S.I. for another 1 month.

As Mr. S.C. Keyal, learned Standing Counsel for the CBI has accepted notice on behalf the respondent, no fresh notice needs to be issued to him. However, a copy of the memo of appeal along with the documents annexed thereto, be furnished to him during the course of the day.

The appeal is admitted.

Call for the record.

List on 30.03.2021.

JUDGE

Comparing Assistant