LAWS(UTN)-2015-6-18

DES RAJ SOOD Vs. CENTRAL BUREAU OF INVESTIGATION

Decided On June 17, 2015
Des Raj Sood Appellant
V/S
CENTRAL BUREAU OF INVESTIGATION Respondents

JUDGEMENT

(1.) MR . Vipul Sharma, Advocate, present for the applicant.

(2.) NONE present for the respondent.

(3.) AN F.I.R. being F.I.R./RC No.0072013A0006 (CBI Case No.5 of 2014), was lodged against the applicant for the offence under Sections 120B/420 of I.P.C. and Section 13 (2) read with Section 13 (1) (d) of Prevention of Corruption Act, 1988, in which after investigation, chargesheet has been filed, and now the trial is proceeding in the Court of Special Judge, CBI, Dehradun.