MADALA JANAKIRAM Vs. DELHI SPECIAL POLICE ESTABLISHMENT

JUDGEMENT

(1.) ONLY but substantial question of law that arises for consideration in these writ appeals is whether the learned Single Judge could reverse the finding of the judgment rendered earlier by another learned Single judge while exercising powers under Section 151 of the CPC?

(2.) THE appellant was an accused along with others in Crime Nos. 19 (A)/90-BLR, 20 (A)/90-BLR and 21 (A)/90-BLR. The case was registered by the Delhi Police Establishment (CBI) for the alleged offences under section 120-B read with Sections 420, 468 and 471 of the IPC and section 5 (2) read with Section 5 (l) (d) of the Prevention of Corruption act, 1947 (old Act ).

(3.) THE allegation against the appellant and others related to the alleged inflated statement of stock and accommodation bills which were discounted by a company by M/s. Asian Wire Ropes Limited. The offence is alleged to have taken place during the years 1986 to 1988.