RAJINDERPAL SINGH Vs. STATE

JUDGEMENT

(1.) THE present petition has been filed under Section 482 Cr. P.C. for setting aside the order dated 13th October, 2006 passed by Ms. Reena Singh Nag, Additional District and Sessions Judge, Delhi, whereby the revision petition filed by the Respondent-CBI has been allowed and the order of the Metropolitan Magistrate dated 17th November, 2004 has been set aside.

(2.) BRIEFLY stated, the fact of this case are that on 24th February, 1998 CBI registered a case bearing RC No. 4(S)98/SIU.I.

(3.) AFTER hearing the matter on various dates, the learned trial court on 1st June, 2001 framed charges against the Petitioner under Section 120B, 419 and 420 IPC read with Sections 120B, 468 IPC read with Section 120B, 471 IPC read with Section 120B, 511 IPC. By this order no charges were framed against the Petitioner under Section 120B read with Section 465, 467, 474 and 380 read with Section 411 of IPC and Section 12(1)(a) and (b) read with Section 3 of Passports Act. However, no reasons for not framing certain charges were given. The order dated 1st June, 2001 is reproduced herein below: