Ashok Kumar Aggarwal Vs. Central Bureau of Investigation
[Criminal Appeal No. 1841 of 2013]
Dr. B.S. Chauhan, J.
In view of the judgment delivered in Criminal Appeal No. 1838 of 2013 between the same parties, we do not consider it necessary to deal separately Criminal Appeal No. 1841 of 2013 and the appeal stands disposed of in terms of the judgment in Criminal Appeal No. 1838 of 2013.
........................J. (DR. B.S. CHAUHAN)
........................J. (S.A. BOBDE)
New Delhi,
November 22, 2013
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