RAJESH KUMAR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Present petitions have been filed challenging the order dtd. 8/3/2022 in CC No.26/2021 arising out of FIR No.50/2007 lodged under Sec. 7/13 POC Act read with Sec. 120B IPC, PS Anti Corruption Branch, GNCTD, Delhi.

(2.) Learned counsel for the petitioner submits that vide the impugned order dtd. 8/3/2022, learned Special Judge declined to take on record the record of the Departmental Inquiry dtd. 27/1/2022. Against this order, all the three accused person namely Sunil Kumar, Rajesh Kumar and Manu Rana invoked the jurisdiction of this Court. The petition of Sunil Kumar bearing Crl.M.C. 1346/2022 was taken up by the coordinate Bench of this Court on 14/12/2022 and following order has been passed:-

(3.) Learned counsel for the petitioner submits that thus on the ground of parity, the present petitions may also be allowed and the report of the departmental inquiry may be taken on record qua the petitioners.