REWATI RAMAN SINGH Vs. STATE

JUDGEMENT

(1.) The instant petition being filed to challenge the order dated 14.10.2011 passed by ld. Special Judge (ACB) Delhi whereby the said judge is of the opinion that the petitioner was a part of the criminal conspiracy punishable under Section 120B IPC. Accordingly, by the said impugned order the ld. Judge summoned the petitioner to appear on 03.11.2011.

(2.) The facts in brief of the case are that Crime Branch, Delhi registered an FIR No. 14 on 27.01.2009 under Section 120B IPC read with Section 7/8/12 and 13(1) (d) of Prevention of Corruption Act, 1988 on the basis of a letter dated 17.12.2008 written by Sh. P.D.T.Achary, Secretary General, Lok Sabha and also on the basis of a Report of Parliamentary Enquiry Committee.

(3.) Facts of the case in brief are that on 22.07.2008 during the debate in motion of confidence in Lok Sabha, Sh. Ashok Argal, Sh. Faggan Singh Kulaste and Sh. Mahavir Singh Bhagora, MPs placed Rs.1 Crore on the table of the house in Lok Sabha Secretariat stating that the whistle blowing operation had been recorded by CNN-IBN News Channel and the money from the bags displayed before the members of Parliament were to tell tale truth of Cash for Vote scandal arid exposed the UPAs unethical plot to convert its minority Govt. into a majority Govt. by stooping to any level. The Hon'ble Speaker called for the requisite comments from the aforementioned MPs. In the meanwhile on 23.07.2008, Sh. Rajdeep Sardesai, Editor-in Chief, CNN-IBN Network also provided Video Tapes containing the video footage of sting operation.