SATISH RANA Vs. CBI

JUDGEMENT

(1.) Satish Rana, petitioner in Crl.M.C. 1543/2009; Vinay Tyagi, Atul Tyagi, Neeraj Kumar, Sudhir Kumar, Upender Singh, Prem Pal Singh & Naresh Pal, petitioners in Crl.M.C. 1544/2009; Govt. of NCT of Delhi, petitioner in Crl.M.C. 1881/2009 and Nagender, Satender Singh, Rustam Ahmed, Hariom and Raj Kumar, petitioners in Crl.M.C. 3695/2009, vide their respective petitions have sought quashing of FIR R.C.No. 2(S)/2002/SIC-IV-New Delhi under Section 120B IPC read with Sections 218/302/201 IPC and Sections 218/302/301/34 IPC and also the order dated 06.08.2008 passed by learned C.M.M., Delhi and all proceedings emanating therefrom. The petitioners have also sought quashing of the order dated 14.05.2009 passed by the learned Additional Sessions Judge, Delhi in Criminal Revision No. 07/2009.

(2.) Briefly stated, facts relevant for disposal of the above petitions are that High Court of Delhi in Criminal Writ Petition No. 70/2002 titled 'Chander Bhan Singh Vs. State & Ors.' directed the CBI to conduct investigation into case FIR No. 14/2002 and 15/2002, P.S. Trilok Puri, Delhi with direction to conduct appropriate follow up action under law and if warranted, for registration of new case under appropriate penal provisions.

(3.) Accordingly, on the basis of the facts detailed in FIR No. 14/2002, P.S. Trilok Puri, CBI registered a case RC No. 2(S)/2002/SIC-IV/N.D. dated 01 st March, 2002 against Upender @ Rupender @ Kanu Jat under Sections 307/186/353/506 IPC as well as Section 27 of the Arms Act. A separate case RC No. 3(S)/2002/SIC-IV/CBI-N.D. was also registered against Devender S/o Chander Bhan Singh, elder brother of Upender @ Kanu Jat under Sections 25/27/29 of the Arms Act.