SURESH KUMR PATHRELLA Vs. STATE THROUGH CBI

JUDGEMENT

(1.) CENTRAL Bureau of Investigation (hereinafter referred to as CBI, for short) on 24th December, 1999 filed a charge -sheet under Sections 120B/420/467/468/471 of the Indian Penal Code, 1860 (IPC for short) and Section 13(2) readwith 13(1)(d) of the Prevention of Corruption Act, 1988 (PC Act for short) against the petitioner and others. However, along with the charge -sheet, documents and statements of witnesses were not filed. On 24th December, 1999 the Presiding Officer was on leave and the matter was adjourned to 27th January, 2000. On 27th January, 2000, the prosecution - CBI was directed to file original statements of witnesses on record within 15 days and the matter was fixed for 17th February, 2000. On 17th February, 2000, the following Order was passed:

(2.) ON 8th July, 2005 a chargesheet was filed by the prosecution -CBI before the Court. Vide an Order on the same date, the Court summoned the earlier file from the record room and fixed the matter for 15th July, 2005. On 15th July, 2005, the Court passed a detailed order on certain other aspects. The matter was adjourned on some dates for clarifications and for examination of the chargesheet. It appears thereafter the documents as well as statements of witnesses were filed. On 8th February, 2007, the Court took cognizance and summoned the accused by passing the following Order:

(3.) THE contentions raised by the petitioners are without merit.