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CASE NO.: Appeal (crl.)  292 of 2008

PETITIONER: AKHIL KUMAR

RESPONDENT: CENTRAL BUREAU OF INVESTIGATION

DATE OF JUDGMENT: 11/02/2008

BENCH: S.B. SINHA & V.S. SIRPURKAR

JUDGMENT: JUDGMENT O R D E R

CRIMINAL  APPEAL  NO. 292    OF 2008 [Arising out of SLP(Crl.) No.6368/2007]

       Leave granted.         Having heard the learned counsel for the parties, we are of the opinion that the  interim bail granted by this Court in favour of the appellant should be allowed to  continue.  The appeal is disposed of with the aforementioned direction.