RAMAN BHURARIA Vs. C.B.I.

JUDGEMENT

(1.) This Criminal Revision has been preferred against the order dated 21.8.2006 passed by the Special Judicial Magistrate (C.B.I.), Ghaziabad, in Case No. 8117 of 2004, C.B.I. Vs. Raman Bhuraria, whereby learned Magistrate, after rejecting the application moved by the revisionist claiming his discharge has fixed a date for framing of charges against him under sections 420, 467, 468, 471 read with 120B I.P.C.

(2.) Heard Sri Nitin Gupta, learned counsel for the revisionist and Sri N. I. Jafri, learned counsel appearing on behalf of C.B.I.

(3.) Learned counsel for the revisionist has argued that initially the case was registered against two persons only namely Mohd. Rais and Mohd. Rehan by the C.B.I. The name of the revisionist surfaced during investigation and charge sheet was filed by the C.B.I. against the revisionist too.