CENTRAL BUREAU OF INVESTIGATION Vs. ARYAN SINGH ETC.

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned common judgment and order passed by the High Court of Punjab and Haryana at Chandigarh in Criminal Misc. Application Nos. 54107 of 2021 and 8233 of 2022 by which the High Court, in exercise of the powers under Sec. 482 Cr.P.C., has quashed the criminal proceedings of the FIR No. RC0512020S0001 dtd. 29/4/2020 registered at Police Station State Grime Branch, Chandigarh under Ss. 452, 323, 365, 342, 186, 225, 506 and 120-B IPC (earlier registered as FIR No.195 dtd. 30/8/2014 under Ss. 452, 323, 365, 342, 225, 186, 506, 120-B IPC at Police Station Phase-1, Mohali) as well as all the subsequent proceedings arising out of the same, the Central Bureau of Investigation (CBI) has preferred the present appeals.

(2.) Shri K.M. Nataraj, learned ASG appearing on behalf of the CBI has vehemently submitted that pursuant to the directions issued by the Hon'ble High Court, investigation of the aforesaid was handed over to the CBI, pursuant to which the FIR in question was registered on 29/4/2020 at Police Station, Crime Branch, Chandigarh for the aforesaid offences.

(3.) Present appeals are vehemently opposed by Shri R.P. Bhatt, learned senior counsel appearing on behalf of the accused Aryan Singh and Shri Mahesh Jethmalani, learned senior counsel appearing on behalf of the accused Gautam Cheema.