PROMINENT HOTELS PVT. LTD. AND ORS. Vs. STATE

JUDGEMENT

(1.) By this judgment, I shall decide the above mentioned three petitions.

(2.) It is the case of the petitioner that despite of the judgment passed by the Supreme Court dated 5th February, 2014 in the matter of CBI vs. Jitender Kumar Singh being criminal appeal No.943 of 2008 and 161 of 2011, the trial court has ignored the prayer of the petitioners application rather the issue raised by the petitioners was postponed at the stage of final arguments.

(3.) At the time when the incident in question is alleged to have taken place, the petitioner No.1 was the Company Secretary of M/s. Prominent Hotels Limited and the status of the Petitioner No.2 was the same i.e. M.D. of Prominent Hotels Pvt. Ltd.