JAGAT NARAYAN Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) This is a petition seeking setting aside of the order on charge dtd. 9/1/2023 and formal order on charge dtd. 13/1/2023 in Case No. 20/2022, CC No. 28/2022, RC No. 12(s)/2021/(0532021S0012), at P.S. CBI/SCB/Lucknow in FIR No. 391/2021, whereby charges u/s 302/323/325/201/218/149/34/120B IPC have been framed against the Revisionist.

(2.) The brief facts of the case are:-

(3.) Mr. Mohan, learned counsel for the Revisionist submits that it is an admitted case of the prosecution that Sh. Vipin Tanda, the then S.S.P Gorakhpur directed the Revisionist and other police officers of the district to visit and check hotels to prevent any illegal activity in view of prevailing law and order situation. Hotel Krishna Palace was falling within the jurisdiction of P.S Ramgarh Tal where the Revisionist was posted as the SHO.