C.B.I. Vs. STATE

JUDGEMENT

(1.) In the above captioned first petition, the challenge is to order of 1st November, 2010 vide which trial court has refused to club FIR No. 592/02 of Police Station Najafgarh, Delhi and RC No. 4(S)/2003.

(2.) Vide impugned order of 14th December, 2010 trial court has refused to discharge Krishan Gulia and Sandeep Malik as charge against them already stood framed in Sessions Case No. 06/09 under Sections 307/353/186 of IPC and under Section 25 of Arms Act.

(3.) In the above captioned second petition, quashing of FIR 592/2002, under Sections 186/353/307/34 of IPC r/w Sections 25/27/54 of Arms Act, registered at Police Station Najafgarh, Delhi is sought and in the alternate discharge of petitioners-Sandeep Malik and Krishan Gulia is sought on the basis of final report filed by CBI in R.C. No. 4(S)/2003-SIU-1, New Delhi.