O.P. DABAS Vs. STATE THROUGH CBI

JUDGEMENT

(1.) Notice. Learned counsel for CBI accepts notice on behalf of the respondent/CBI. In view of the urgency explained by learned Senior Counsel for the petitioner, I have heard the matter finally with the consent of the parties.

(2.) This criminal revision petition under Section 482 397 & 401 of Cr.P.C challenges the impugned order dated 18.10.2011 passed under Section 311 Cr.P.C by learned Special Judge-CBI, Tis Hazari Court, Delhi.

(3.) The petitioner herein is one of the accused in CC No.71(A)/04 Police Station CBI, ACU(II) pending before the learned Special Judge, Tis Hazari Court, Delhi and fixed before him on 15.11.2011 i.e. tomorrow for cross examination of DW-2 and for final arguments on 16th and 17th of this month.