C.B.I Vs. PRATAP CHANDRA REDDY

JUDGEMENT

(1.) This appeal is filed against the final judgment and order dated 04.10.2006 passed by the High Court of Delhi at New Delhi in Criminal Revision Petition No. 115 of 1999 whereby the High Court allowed the revision petition filed by the respondent herein.

(2.) By order dated 26.03.2007, this Court issued notice limited to the question on the correctness of the High Court's order so far as it relates to the applicability of Foreign Contribution (Regulation) Act 1976 (hereinafter referred to as the "FCRA").

(3.) We heard the learned counsel for the parties and also perused the written submissions filed by the respondent.