SUSHIL ARORA Vs. CENTRAL BUREAU INVESTIGATION

JUDGEMENT

(1.) This petition challenges the impugned order dtd. 28/10/2020 whereby the charge was directed to be framed against the petitioner. It also challenges an order dtd. 30/1/2021 whereby the formal charges were framed against the petitioner herein.

(2.) The brief facts are on 31/12/1983 the society namely M/s.Anshika Co-operative Group Housing Society Ltd. was formed. On 27/1/1993 it was wound up. On 19/4/1999 an application was made to revive the said society and ultimately on 28/1/2000 it was revived. The allegations are of conspiracy to get the society revived so as to grab the land belonging to it.

(3.) It is submitted by the learned senior counsel for the petitioner the petitioner herein has no role in the revival of the society or forgery of documents, hence the charge must go.