AJAY KHARBANDA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Special Public Prosecutor for respondent.

(2.) It is seen from the records that the petitioner is arraigned as accused No.16 by way of supplementary charge sheet filed by respondent-CBI dated 31.08.2015.

(3.) It is seen from the record that petitioner/accused No.16 has filed an application for his discharge under Section 227 of Cr.P.C. Though the learned trial Judge has taken pains to write a detailed judgment while ordering to frame charges against accused No.16 but failed to look into the legal point involved in this case. There is no whisper with regard to said legal point raised by the learned counsel that without making the Company against which the allegations are made as party, no person on behalf of Company can be individually made as a party.