ASHOK LUTHRA Vs. CBI

JUDGEMENT

(1.) VIDE the instant petition, the petitioner has sought quashing of proceeding in a case No.34/2009 based on RC 59(A)/1995 with title CBI v. R.S. Sharma and Ors. Pending in the court of Special Judge, CBI-01 (Central), Delhi.

(2.) DURING arguments, Mr. Randhir Jain, counsel for the petitioner has submitted that the challan was filed by CBI on 24.11.1998, charges were framed and the case is pending for PE.

(3.) MR. Jain, learned counsel for the petitioner has strongly objected to the request made by learned Public Prosecutor and submitted that the CBI has been dragging on the case and no progress is made.