HARISHCHAND KOHIL Vs. CENTRAL BUREAU OF INVESTIGATION JABALPUR

JUDGEMENT

(1.) This revision is directed against the order dated 3-10-2008 passed by Special Judge (CBI), Jabalpur in Special Case No. 17/2007 whereby charges of the offences punishable under Sections 120-B read with 420,471 and 468 of the IPC, were framed against the petitioner, a practising advocate.

(2.) At the relevant point of time, the petitioner was on the panel of the Cent Bank Home Finance Ltd. for the purpose of legal scrutiny of the title documents pertaining to properties sought to be kept as security by the persons desirous of obtaining house loans from the Bank. Accordingly, he was required to conduct a search and submit a report as to authenticity of the documents and status of the properties mentioned therein.

(3.) Allegations against the petitioners as mentioned in the charge-sheet may be summarized thus-