R K SRIVASTAVA Vs. CBI

JUDGEMENT

(1.) VIDE the instant petition, the petitioner is seeking for setting aside the criminal proceedings qua the petitioner/accused No.5 pending before the Special Judge, CBI, Patiala House Courts, New Delhi emanating from case No. RC-DAI-1999-A-0025.

(2.) MR. Sudhir Nandrajog, learned Senior Advocate appearing for the petitioner, submits that the Directorate of Revenue Intelligence had issued a Show Cause Notice dated 03.12.1999 under Section 124 of the Customs Act, 1962 and under Rule 16 to the Customs and Central Excise Duties Drawback Rules, 1995.

(3.) I have discussed allegations against some of the other co-accused.