G B GOYAL Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following reliefs:

(2.) stay the proceedings of Case No. 13/2010 under Sections 120-B, 420, 467, 468, 471 of IPC r/w Section 13(2) & 13(1)(d) of Prevention of Corruption Act titled as CBI Vs. G.B. Goyal & Others pending in the Court of Special Judge Anticorruption CBI, Dehradun during the pendency of the present case."

(3.) Learned counsel for the applicant submitted that cross examination could not be conducted, as the counsel for the applicant was ill on that day; but, the trial Court closed the right of the applicant. He further submitted that applicant waited for other witnesses of CISF to be examined. Had those witnesses been examined, in that event, there was no need for applicant to move such application; but, since those witnesses were not examined, the applicant moved an application under Section 311 Cr.P.C. Lastly, he submitted that the application of the applicant be allowed subject to payment of costs.