CBI Vs. DEVENDRA JAIN

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 Cr.P.C. read with Sec. 439(2) Cr.P.C. on behalf of the petitioner/CBI seeking setting aside of the orders dtd. 6/1/2022 and 7/1/2022 passed by the learned Special Judge (PC Act), CBI-15, Rouse Avenue Courts, New Delhi in the case arising out of RC No.218/2021/A0007 registered under Ss. 7/8/9/10 of the Prevention of Corruption Act, 1988 (as amended in 2018) read with Sec. 120B IPC at P.S. CBI/AC-III, Delhi.

(2.) Insofar as prayer clause (a) is concerned, the same was not pressed having become infructuous.

(3.) The facts of the case, as noted by the learned Special Judge, are as under:-