VISHNU HARI DALMIA Vs. DISTRICT

JUDGEMENT

(1.) By means of this Writ Petition, under Article 226 of the Constitution of India, the petitioners have challenged the order-cum-D.O. letter dated 22nd July, 2011 by the District Judge Rae Bareli vide D.O. No. 28/X09. 2011 addressed to Sri Vishnu Prasad Agrawal, PCS (J) Special Judicial Magistrate (Ayodhya Case) /Additional Chief Judicial Magistrate, Court No. 15, Rae Bareli. By the aforementioned D.O. Letter Sessions Judge, Rai Bareilly directed the Presiding Officer of the Court to fix the dates at least 10 days in a month as desired by the Central Bureau of Investigation (hereinafter referred to as C.B.I.).

(2.) In brief the facts giving rise to the present petition may be summed up as under:

(3.) The present controversy relates to the case No. 4350 of 2010 arising out of Case Crime No. 198 of 1992, Police Station Ram Janm Bhumi Ayodhya, District Faizabad under Sections 147, 148, 149, 153A, 153B and 505 IPC. This case is being prosecuted by the Central Bureau of Investigation. At present it is pending in the Court of Special Judicial Magistrate, Ayodhya Case at Rai Bareli. This case is of national importance which is commonly known as Babri Maszid Demolition Case. Several cases were registered in this matter but in this particular case, these eight petitioners are facing trial.