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Judgment
3 paragraphs · 80 wordsPrashant kumar, J.—This appeal shall be heard.
2.
Call for the lower court records.
3.
It appears that the Appellant was earlier on bail. Under the said circumstance, during the pendency of this appeal, the Appellant, above named, is directed to be released on bail, on furnishing bail bond of Rs. 10,000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of trial court/Additional District and Sessions Judge-1-cum-Special Judge, CBI, Dhanbad in connection with R.C. 22A/86D(A).