Rajesh Nagpal & Ors. vs Central Bureau Of Investigation
2015 Latest Caselaw 2864 Del

Citation : 2015 Latest Caselaw 2864 Del
Judgement Date : 9 April, 2015

Delhi High Court

Rajesh Nagpal & Ors. vs Central Bureau Of Investigation on 9 April, 2015

I-R-9
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                  Date of Decision: April 09, 2015

+     CRL.M.C. 4022/2012
      RAJESH NAGPAL & ORS.                              ..... Petitioners
                   Through:             Mr. Sandeep Kumar, Advocate

                         versus

      CENTRAL BUREAU OF INVESTIGATION          ..... Respondent
                  Through: Mr. Narender Mann, Special
                            Public Prosecutor for CBI with
                            Mr.Manoj Pant & Ms. Uttkarsha
                            Kohli, Advocates

      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                         JUDGMENT

% (ORAL)

In this petition, challenge is to the trial court's order of 9th July, 2012 vide which petitioners along with his co-accused have been put on trial for the offences under Sections 420/468/471 r/w Section 120B IPC and Section 13 (1) (d) of Prevention of Corruption Act, 1988 in RC No. 61/(A)/MDMA/SCB/N.D.

While entertaining this petition, interim orders were passed. Now, at the hearing, learned counsel for petitioners has placed on record copy of 25th March, 2015 which reveals that the matter is coming up before the trial court for recording of remaining evidence and statement of accused persons under Section 313 of the Cr.P.C. on 17th April, 2014 and last

Crl.M.C.No.4022/2015 Page 1 opportunity has been granted for this purpose by the trial court.

In the facts of this case and in view of the fact that the trial of this case is at the fag-end, this Court is not inclined to exercise its extra ordinary inherent jurisdiction under Section 482 of the Cr.P.C. to quash the charge framed against petitioners.

This petition is disposed of while refraining to comment upon the merits of the case with liberty to petitioners to urge the pleas taken herein before the trial court at the appropriate stage.



                                                         (SUNIL GAUR)
                                                           JUDGE
APRIL 09, 2015
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Crl.M.C.No.4022/2015                                                   Page 2