SUDHIR KUMAR Vs. CBI

JUDGEMENT

(1.) The present revision petition under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, 1973 ('CrPC') is directed against the order dtd. 1/10/2019 passed by Ms. Anju Bajaj Chandna, Special Judge (PC Act), CBI-02, Rouse Avenue in CC No. 266/2019, titled CBI v. Ishma Arora & Ors, arising out of FIR No. RC2192015E0009 registered at PS EO-I, N. Delhi, District DSPE, whereby the learned Special Judge framed charges against the petitioner for offences under Sec. 120B read with Ss. 420, 467, 468, 471 of the Indian Penal Code 1860 ('IPC') and Sec. 13(1)(d) of the Prevention of Corruption Act, 1881 ('PC Act').

(2.) Briefly stated, the facts of the present case are as under:

(3.) Learned Senior Counsel appearing on behalf of the petitioner submitted that the role assigned to the present petitioner in the chargesheet filed in the present case is as follows: