Smt.Asha Sen vs Central Bureau Of Investigation
2024 Latest Caselaw 6142 MP

Madhya Pradesh High Court

Smt.Asha Sen vs Central Bureau Of Investigation on 28 February, 2024

Author: Anuradha Shukla

Bench: Anuradha Shukla

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 1819 of 2002 (SMT.ASHA SEN Vs CENTRAL BUREAU OF INVESTIGATION)

Dated : 28-02-2024 None for the parties.

Appellant, Smt. Asha Sen, was convicted by the impugned judgment under the Prevention of Corruption Act, 1988 against which this criminal appeal has been filed.

According to the prevalent roster, a Special Bench has been constituted

to hear the matters under the Prevention of Corruption Act.

Registry is, therefore, directed to list this matter before that Bench.

(ANURADHA SHUKLA) JUDGE ps

Date: 2024.02.29 14:06:01 +05'30'