PRAVEEN GROVER Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Present petition under Section 397 Cr.P.C. has been filed by the petitioner challenging the impugned order dated 6th February, 2006 passed by Sh.S.K.Kaushik, Special Judge, New Delhi.

(2.) The above noted case was registered on the basis of complaint lodged by the present petitioner on 12th February, 2004 Thereafter, on 30th June, 2004 C.B.I., the respondent No.1 submitted a closure report. That closure report was accepted by the trial court vide impugned order, the relevant part of which reads as under:-

(3.) This order has been challenged by the petitioner on the grounds that the trial court while considering the closure report dated 30th June, 2004 has not opted to issue notice to the petitioner to put his case and clarify the authenticity of the averment made in the closure report and has committed glaring errors in the impugned order by not following the principle laid down by the Apex Court in Bhagwant Singh vs. Commissioner of Police and Anr. AIR 1985 SC 1285.