INDERJIT SINGH Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The present petition has been filed against the impugned order dtd. 7/2/2024 whereby the prayer of the petitioner/accused no. 3 to suspend or stay the proceedings/trial of the case against him, was rejected.

(2.) A specific prayer has also been made in the present petition to stay the trial qua the petitioner in CC No. 213/2019 pending before the learned Special Judge, CBI-15, Rouse Avenue District Court, New Delhi so long as it remains stayed qua accused no. 1 (S.S. Ahluwalia/respondent no. 2).

(3.) The contention of the learned counsel appearing on behalf of the petitioner is that 04 persons viz., (i) Sh. S.S. Ahluwalia (A-1), (ii) Sh. V. Bhaskaran (A-2), (iii) Sh. Inderjit Singh (A-3) [petitioner herein] and (iv) Sh. Nyamo Lotha (A-4), were arraigned as accused and charge sheeted on 10/4/1992 for commission of offences under Sec. 120-B read with Ss. 419/420/467/468/471 IPC read with Sec. 5(1)(e) and 5(2) of the Prevention of Corruption Act, 1947, and substantive offences thereto.