PREM CHAND Vs. CENTRAL INVESTIGATION BUREAU RATLAM

JUDGEMENT

(1.) BOTH these applica­tions are decided by a common order as they arise from the same cri me No. 19/96.

(2.) SARVA Shri A.J. Bhojwani, Jai Singh, Amin Khan, for the applicant's. Shri A.M. Khan with Shri Sanjay Sharma assisted by Shri P.K. Sharma, Inspector for C.B.N., Ratlam. Considered case diary.

(3.) SHRI Bhojwani has placed reliance on the Supreme Court judgment in the matter of R.B. Shah v. D. K. Guho, AIR 1973 SC 1196. By relying that judgment he submitted that in that judgment Supreme Court has held that the similar provisions under FERA Act could not have been used for the purpose of claiming the conviction against the accused. He also placed reliance on the judgment of Rajasthan High Court in the matter of Kingslay v. Slate of Rajasthan, 1996 (III) Crimes 371, which is the basis of the judgment of the Supreme Court quoted supra.