RAM SAGAR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Both the criminal revisions are directed against the order dated 05.12.2015, passed by Special Judge, Anti Corruption (CBI), Dehradun, whereby charges were framed against the revisionist under Sections 120B, 420, 477A in C.B.I. case no. 04 of 2014, as also under Sections 120B, 420 of IPC, in C.B.I. case no. 05 of 2014, both titled as C.B.I. vs Ram Sagar.

(2.) Earlier both the criminal revisions were dismissed by this Court vide judgment and order dated 15.11.2018 holding that sanction under Section 197 of Cr.P.C. is not required to prosecute the revisionist. Feeling aggrieved by the judgment dated 15.11.2018, revisionist preferred two criminal appeals, bearing Criminal Appeal no. 1763 of 2019 and Criminal appeal no. 1764 of 2019, both titled, Ram Sagar Vs Central bureau of Investigation, before the Hon'ble Apex Court. The Hon'ble Apex Court vide its judgment and order dated 26.11.2019, allowed both the appeals and remitted the matter to this Court to decide afresh, in accordance with law.

(3.) Said judgment and order passed by the Hon'ble Apex Court in both the appeals, is extracted hereunder: