ANNA WANKHEDE Vs. STATE

JUDGEMENT

(1.) Present writ petition has been filed seeking quashing of the entire proceeding arising from FIR No. RC-22(A)/2006/SCU.V/CBI/SCR.II/ NEW DELHI (CHANDERLOK CGHS) pending before Sh. Virender Bhat, learned Special Judge, Rouse Avenue Court, Delhi PS CBI and the Notification No. F. 6(33)/2009-JUDL./1125-1131 dated 15th September, 2010 issued by the Hon'ble Lieutenant Governor of NCT of Delhi conferring powers of Special Court under Section 3 of the Prevention of Corruption Act, 1988 (for short 'Act, 1988') to each and every officer of the Delhi Higher Judicial Services primarily on the grounds that the impugned notification had not been issued in accordance with Section 3 of the Act, 1988 and the learned Special Judge, Rouse Avenue Court was acting without jurisdiction.

(2.) It is pertinent to mention that the learned Predecessor Division Bench of this Court in W.P.(C) 10066/2004 had directed the CBI to conduct a thorough investigation in all matters of 135 Cooperative Societies on 02nd August, 2005. In pursuance to the said order, the impugned FIR dated 25th October,

(3.) 2006 was registered under Section 120B read with Sections 419, 420, 468 and 471 IPC and Section 13(1)(d)/13(2) of the Act, 1988.