VIRENDER KUMAR SINGH Vs. CBI

JUDGEMENT

(1.) Crl. M.A. No.12531/2015 (for exemption).

(2.) VIDE the present petition, filed under Section 482 of the Code of Criminal Procedure, 1973, the petitioner seeks setting aside of the order dated 15.07.2015 passed by the Special Judge -IV, (PC Act) CBI: Delhi whereby the trial court has passed an Order on Charge against the petitioner under sections 7 & 8 of the Prevention of Corruption Act, 1988.

(3.) LEARNED counsel for the petitioner further submits that the petitioner was maintaining mobile no. 9810008449 and the above mentioned mobile number 9716777237 was of one Sunil Kumar Sharma. As per the statement of Mr. Sharma recorded under section 161 CrPC this number has been lost by him and he had moved an application regarding loss of the said number at PS Kotwali.