DHARAMBIR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) IN a judgment dated 11th March, 2008 in a batch of cases (Crl. M. C. 1775/2006 dharambir v. Central Bureau of Investigation), this Court issued certain directions in regard to supply of documents to the accused persons at the pre-charge stage. In regard to the four cases in respect of which the said judgment came to be passed, it was directed by this Court that: "the arguments on charge thereafter be positively concluded in all the four cases on or before 30th april, 2008 and orders on charge be passed on or before 31st May, 2008. Each of the learned counsel will cooperate in this entire exercise. "

(2.) IN all the four cases, after completing the exercise of supply of documents in terms of this Court"s judgment dated 11th March 2008, the learned Special judge, CBI, Ms. I. K. Kochhar finally heard the arguments on charge and reserved orders before 30th April 2008. In the Lift Case orders on charge were passed on 8th April 2008. In the DLF case, orders on charge were passed on 26th April 2008. As regards the Modern School case (CC No. 12/04), final arguments were concluded and orders reserved on 21st April 2008 and the case was fixed for orders on 3rd May 2008. In the Shameet Mukherjee case (CC No. 11/05) arguments on charge were concluded and orders reserved on 28th April 2008. The case was listed for pronouncement of orders on charge on 13th May 2008.

(3.) IN the present applications filed by the CBI, it has been stated that on 3rd may 2008 CC No. 12/2004 (the Modern School Case) was listed before Dr. R. K. Yadav who was sitting as Special Judge, CBI. Ms. I. K. Kochhar was sitting as additional District and Sessions Judge, In-charge Patiala House Courts, New delhi. It is stated that Dr. R. K. Yadav proceeded to rehear the arguments on charge afresh on 3rd May 2008, and fixed the matter for further arguments on 6th and 7th May, 2008.