ARVIND KUMAR Vs. C.B.I.

JUDGEMENT

(1.) Both the petitions i.e. CRL.M.C. 3927/2017 and CRL.M.C. 4556/2018 are taken up together for consideration in view of the factum that they arise out of the proceedings in relation to RC No. 4(A)/08/ACU IX/CBI/ND dtd. 18/12/2008, whereby, the charge sheet was submitted under Ss. 13(2) r/w 13(1)(e) of the Prevention of Corruption Act, 1988 and Sec. 109 of the Indian Penal Code, 1860.

(2.) Vide CRL.M.C. 3927/2017, the petitioner thereof Arvind Kumar arrayed as accused no.1 in the said charge sheet has sought the setting aside of the impugned order dtd. 7/10/2016 of the Court of the learned Special Judge-03, (P.C. Act) (CBI), Patiala House Courts, New Delhi and has also sought directions to defreeze the bank accounts held by him and has also sought the release of the property documents pertaining to Plot No.55, Sector-43, HUDA, Gurgaon without any stipulation with it having also been prayed by the said petitioner that the respondent/ CBI be directed to pay the enhanced price, interest and other charges to HUDA payable pending adjudication of the matter apart from costs of the petition.

(3.) Vide the impugned order dtd. 7/10/2016, the application filed by the petitioner- Arvind Kumar (A-1) dtd. 26/8/2014 seeking defreezing of all his bank accounts which are detailed as under:-