CENTRAL BUREAU OF INVESTIGATION Vs. PREM BHUTANI

JUDGEMENT

(1.) The instant Revision Petition has been preferred by the Revisionist/Petitioner (hereinafter "petitioner") under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, 1973 (hereinafter "Cr.P.C.") seeking setting aside of Order dtd. 23/10/2018 passed by learned Special Judge, CBI-01, PC Act, North West, Rohini, Delhi qua the discharge of the respondents of offences under Ss. 120B read with Sec. 419/420/468/471 of the Indian Penal Code, 1860 (hereinafter "IPC") read with Sec. 13(2) and 13(1)(d) of the Prevention of Corruption Act, 1988 (hereinafter "PC Act") and substantive offences thereof.

(2.) Brief facts of the case are as laid down under:

(3.) Mr. Nikhil Goel, learned SPP appearing on behalf of the petitioner submitted that the prima facie evidence obtained upon investigation makes out cognizable offences against the respondents and the learned Special Judge has erred in discharging the respondents.