RAKESH RASTOGI Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Rule, with the consent of the learned counsel for the parties made returnable forthwith and heard.

(2.) By this Writ Petition the Petitioner challenges the proceedings being Special Case No.1 of 2012 pending on the file of the learned District Judge, Daman, Union Territory of India as also the order dated 20/06/2016 passed by the learned Special Judge, Daman rejecting the application filed by the Petitioner for discharge.

(3.) The facts leading to filing of the Writ Petition, can in brief be stated thus :-