YASH VIDYARTHI Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) This application filed under Section 482, Cr.P.C. is directed against the order passed by the learned Additional Sessions Judge and Special Judge, Indore in Criminal Revision No. 941/2010, dated 19-11-2012 whereby the learned Additional Sessions Judge dismissed the revision filed against the order of Judicial Magistrate First Class, Indore in Special Case No. 01/2007, dated 1-11-2010. Brief facts giving rise to this application are that the respondent/CBI filed a charge sheet against the present applicant along with other co-accused in Crime No. RC3(E)2005 EOW-II/DLI, dated 11-3-2012 under Sections 120-B, 419, 420, 467, 468 and 471 of UPC. The facts so far as the present applicant is concerned are that the present applicant is a practicing lawyer. He is also a Panel Advocate for conducting search and preparation of search report in respect of properties that are offered by various customers of the bank who apply for obtaining loan from the bank and in this case one B.S. Verma, who was Director, M/s. Him-Texas Industries Ltd., approached State Bank of Indore for obtaining loan for his business establishment. He offered four properties for mortgage to the bank, which are as follows:--

(2.) In respect of first three properties described above, the present applicant submitted search report on 22-12-2003. There is no dispute in respect of property described at Sr. Nos. 1 and 3 above. Only dispute arose in respect of property described at Sr. No. 2. The relevant search report in respect of this property in its search report the present applicant observed as below:--

(3.) During investigation, it was found that this property was further transferred by the said B.S. Verma to different persons, which was described in the charge sheet as below:--