SANJAY PODDAR Vs. CBI

JUDGEMENT

(1.) This is a writ petition filed ,by an advocate of this Court, inter alia, praying for calling of the records of the Respondent (Central Bureau of Investigation) relating to RC No. DAI/2002/A/0062 dated 7.11.2002 and for issuance of an appropriate writ, order or direction to quash/set aside the RC No. DAI/2002/A/0062 dated 7.11.2002 (hereinafter referred to as the 'said FIR') copy whereof has been annexed as "Annexure P-5" to the Petition.

(2.) The petitioner was enrolled as an advocate with the Bar Council of Delhi on 27.1.1989 and was appointed as Government advocate by the Government of National Capital Territory of Delhi in the year 1995 and conducted cases of this Government till 1999. Around 1997 the petitioner was also appointed as Government advocate by the Land and Building Department dealing with acquisition matters and which he has been doing till date.

(3.) Before adverting to the said FIR it would be pertinent to notice certain facts: