Satish Chander Wasoori vs Central Bureau Of Investigation
2024 Latest Caselaw 2088 j&K

Jammu & Kashmir High Court

Satish Chander Wasoori vs Central Bureau Of Investigation on 9 October, 2024

Author: Vinod Chatterji Koul

Bench: Vinod Chatterji Koul

                                                                     Sr. No. 30
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

                                                             Crl A(S) No. 8/2024

Satish Chander Wasoori                               .... Petitioner/Appellant(s)

                         Through:-    Mr. Sunil Sethi, Sr. Advocate with
                                      Mr. Shanum Gupta, Advocate


                   V/s

Central Bureau of Investigation                                 .....Respondent(s)
Jammu
                      Through:-       Mrs. Monika Kohli, Sr. AAG
CORAM: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
                       ORDER

09.10.2024

This appeal has been filed against the judgment dated 27.05.2024 and

order dated 28.05.2024, passed by Special Judge Anti-Corrupation (CBI

cases) Jammu.

It is stated that one more appeal bearing Crl A(S) No. 7/2024, filed by

another convict is pending, which is listed today before other Bench.

List this matter along with that appeal on 04.11.2024.

Appellants to remain present on the next date of hearing.

Meanwhile, interim direction, if any, shall continue.

(VINOD CHATTERJI KOUL) JUDGE

Jammu:

09.10.2024 Vishal