PREM BHUTANI Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution of India read with sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") challenging the impugned orders on charge dtd. 31/10/2018 and framing of charges dtd. 4/12/2018 by the learned Special Judge (PC Act), North-West District, Rohini in CBI Case No. 53/2016 titled "CBI vs. Sri Chand & Ors".

(2.) The brief facts as per the case of prosecution culled out from the Status Report of the respondent is extracted hereunder:-

(3.) Mr. N. Hariharan, learned Senior Counsel appearing for the petitioners submits that the petitioners are two individuals and they have given loan to their employees who were members of Arvind Co-operative Group Housing Society (hereinafter referred to as "the Society"). According to learned Senior Counsel, there is no bar in the Delhi Co-operative Societies Act or the rules and regulations made thereunder prohibiting the members from obtaining loans from any member or non-member. He further submits that in the present case the said loan amount was in fact, returned to the petitioners.