NARAYAN DIWAKAR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) This petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of warrants of arrest dated 21.12.2005 or NBWs issued pursuant to the order dated 21.12.2005 by the court of Special Judge (CBI) in RC No.9(E)/2005/EOW-I/DLI dated 29.7.2005 in the case of TAJ Cooperative Group Housing Society.

(2.) I have heard Mr.R.K.Anand, Sr.Advocate learned counsel for the petitioner and Mr.Harish Gulati learned counsel for the CBI and have gone through the contents of the petition.

(3.) It is submitted on behalf of the petitioner that the petitioner worked as Registrar Cooperative Societies (RCS) Delhi and in that capacity also passed orders. His orders were appealable before the Finance Commission. It is argued that he enjoyed immunity from prosecution or inquiry because he passed judicial orders. During his tenure as Registrar Co-operative Societies he revived some defunct societies because of which FIRs have been registered and he is facing investigation and is apprehending arrest.