RAM SAGAR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) These petitions arise from the common Judgment and Order passed by the High Court of Uttarakhand at Nainital dtd. 25/1/2021 in Criminal Revision No. 313/2016 and Criminal Revision No. 314/2016 respectively, by which the two Revision Applications filed by the petitioner" "herein came to be rejected.

(2.) It appears from the materials on record that the petitioner has been put to trial for the offence punishable under Ss. 120B, 409, 477A and 420 of the Indian Penal Code (for short, "the IPC") and Sec. 13(1)(d) read with Sec. 13(2) of the Prevention of Corruption Act, 1988 respectively (for, short "PC Act, 1988").

(3.) In Para 11 of the impugned order passed by the High Court, the following has been observed:-