AMIR KHAN Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Vide the present revision petition, the petitioner has challenged the order on charge dated 13.08.2019, charges dated 13.08.2019 and related proceedings thereto passed by the Court of District and Sessions Judge (West), Tis Hazari, Delhi.

(2.) Brief facts of the case are that FIR No. 89/2018 dated 03.04.2018 was registered at PS - Makhi, District Unnao for the offences punishable under Sections 323/504/506 of Indian Penal Code, 1860 ("IPC") read with Sections 3/25 Arms Act against Surender Singh @ Pappu on the complaint of Tinku. Another FIR bearing No. 90/2018 dated 04.04.2018 was registered at aforementioned Police Station - Makhi for the offences punishable under Sections 147/323/504 IPC against Vineet Mishra @ Vinay Mishra, Birender Singh @ Bauwa Singh, Ram Sharam Singh @ Sonu Singh, Jaideep Singh @ Atul Singh Senger, Shashi Pratap Singh @ Suman Singh.

(3.) Later on, FIR No. 89/2018 was converted into RC-9S/2018 and FIR No. 90/2018 was converted in RC-10S/2018. Since Surender Singh @ Pappu expired in judicial custody on 09.04.2018, Section 302 IPC was added by CBI in RC-10S/2018. The petitioner herein arraigned as accused in RC-9S/2018.