JAGDISH KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Nitin Gupta, learned counsel for revisionist and Shri N.I. Jafri, learned counsel for C.B.I. and perused the records.

(2.) This revision has been directed against the summoning order dated 17.1.2003 passed by Special Judicial Magistrate, C.B.I., Ghaziabad in Case No.14 of 2003 C.B.I. vs. M/s. Glitters Overseas & others) whereby learned Special Magistrate, C.B.I. has issued non bailable warrant against the revisionist for offence under section 120-B r/w Sections 420, 471 I.P.C.

(3.) The order impugned shows the learned Magistrate after considering the fact that sufficient prima facie evidence was available on record to take cognizance against the accused persons/(revisionist) summoned them under section 120-B r/w Sections 420, 471 I.P.C. and at the same time, considering the gravity of the offence, issued non bailable warrant against the revisionist.