S.K. TONGIA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Leave granted.

(2.) The appellants have approached this Court being aggrieved by the judgment passed by the Delhi High Court dtd. 29/7/2019, by which the learned Single Judge of the High Court set aside the order dtd. 7/10/2015 passed by the Special Judge (PC ACT)/CBI - 01, New Delhi District, Patiala House Court, New Delhi.

(3.) By the order dtd. 7/10/2015, the learned Special Judge had directed that charges be framed against five accused for the offences punishable under Sec. 120-B of the Indian Penal Code, 1860 (for short IPC) read with Ss. 13(2) and 13(1)(d) of the Prevention of Corruption Act, 1988 (for short the PC Act) and Ss. 420, 465, 468 and 471 of the IPC. It had further directed the charges be framed against some of the accused under Sec. 13(2) read with Sec. 13(1)(d) of the PC Act as well as Ss. 420, 465, 468 and 471 of the IPC. However, insofar as the present appellants are concerned, the learned Special Judge had discharged the accused persons.