STATE OF AP Vs. MONICA BEDI

JUDGEMENT

(1.) This Criminal Revision Case is directed against the Order dated 1/5/2006 made in Crl.M.P.No.367 of 2006 in C.C. No.3 of 2005 on the file of the Special Judge for C.B.I. Cases, Hyderabad.

(2.) State, represented by Central Bureau of Investigation SPE/ACB (C.B.I.) filed the petition under Section 216 Cr.P.C. in the above C.C. to alter and add charges framed against A.3 to A.5, A.7 to A.9 as follows:

(3.) The learned counsel for the C.B.I, contended that the charge sheet allegations would clearly go to show that A.1 impersonated as Ramil Kamil Malik, A.2 impersonated as Neha Asif Zafari and A.3 impersonated as Sana Malik Kamal, and obtained passports from the Regional Passport Office, Hyderabad during the year 2001 by furnishing false documents and this was done in connivance with A.4 and A.5, who abused their official position as public servants; that the allegations in the charge sheet made out a prima facie case for the offence punishable under Section 420 I.P.C. against A3. He further contended that roving enquiry is not permissible, but the allegations that A.3 cheated Government of India by furnishing false documents and obtained passport, whereas A.4, A.5, A.7 to A.9 abetted the offence of cheating and therefore they are liable for prosecution under Sections 109 read with 420 I.P.C.