HCL INFOSYSTEM LTD Vs. CBI/SCB/LUCKNOW

JUDGEMENT

(1.) Criminal revision Nos. 55 of 2019 and 306 of 2019 have been preferred against the judgment and order dated 19.12.2018 passed by Special Judge (Prevention of Corruption Act), C.B.I. Ghaziabad framing charges in Special Case No. 15/2013 in RC No. 1(A)/2012/CBI/SCB/LKO (C.B.I. Vs. G.K. Batra & others) and the impugned order dated 28.11.2018 whereby the learned Judge has rejected the discharge application filed by the revisionists in the aforesaid case.

(2.) So far as Criminal Revision Nos. 754 of 2019 and 756 of 2019 preferred by co-accused Virendra Goel and Neeraj Upadhyay are concerned, these revisionists have challenged the impugned order dated 28.11.2018 by which their discharge application has been rejected in the aforementioned case.

(3.) One of the co-accused G.K. Batra who was a public servant in M/s. Shreetron India Ltd. (hereinafter referred to as 'SIL') died during the pendency of trial, hence, his trial has been ordered to be abated by the trial court.