RAKESH BHATNAGAR 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 order on charge dtd. 31/10/2018 and order framing charge 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 and Ors".

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

(3.) Mr. Nikhil Pillai, learned counsel appearing for the petitioner submits that the petitioner was a Central Government/DANICS Officer working in the capacity of the Joint Registrar in the Office of Registrar of Cooperative Societies (hereinafter referred to as "RCS") appointed by the Lt. Governor, Delhi. He submits that the petitioner was on deputation to the above said Registrar's office from May 2002 to December 2003.