NITISH SINGH BHATI Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The Criminal Appeals filed by the co-accused persons, namely Criminal Appeal No. 119 of 2015 "Dharmpal Singh Yadav @ D.P. Yadav v. Central Bureau of Investigation", Criminal Appeal No. 151 of 2015 "Pal Singh @ Pala @ Lakkar @ Harpal Singh v. Central Bureau of Investigation, Criminal Appeal No. 154 of 2015 "Karan Yadav v. Central Bureau of Investigation", and Criminal Appeal No. 152 of 2015 "Praneet Bhati v. Central Bureau of Investigation", have been allowed by this Court by its judgments dtd. 10/11/2021, 23/11/2021, 25/11/2021 and 15/12/2021 respectively. Therefore, the question of enhancement of sentence of the accused persons no longer survives. Thus, the present Criminal Revision for enhancement of sentence has become infructuous.

(2.) Hence, it is, hereby, dismissed as infructuous.