Anand Singh S/O Shri Dayal Singh vs Union Of India(Directorate Of ...
2021 Latest Caselaw 1361 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                      S.B. Criminal Miscellaneous Fourth Bail Application No.
                                                                  15143/2020

                                   Anand Singh S/o Shri Dayal Singh
                                                                                                      ----Petitioner
                                                                       Versus
                                   Union Of India(Directorate Of Revenue Intelligence), Through
                                   Special Pp
                                                                                                    ----Respondent

For Petitioner(s) : Mr. F C Saini for Mr. Anil Kumar Upman For Union of India : Mr. Anand Sharma

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

08/02/2021

Counsel for the petitioner states that copy of complaint and

punchnama have not been supplied to the accused. A CD was

supplied to the petitioner.

Counsel for the Union of India wants to verify the same. If on

verification, it is noted that the complaint and punchnama were

not supplied, the same be supplied forthwith.

List after two weeks.

(PANKAJ BHANDARI),J

ARTI SHARMA /28

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