BHASWAR GOSWAMI Vs. CBI

JUDGEMENT

(1.) Impugned in this revision is the order dtd. 19/10/2015, of the Ld. Additional Chief Judicial Magistrate, Sealdah in G.R Case No.1706 of 2010, under Sec. 120B, 420, 468, 471 of the IPC. Connected FIR is CBI/ACB/Kolkata 2009 RC0102009A0010 dtd. 13/3/2009, under the aforestated provisions of the Indian Penal Code, as well as Sec. 3 (1) (b) read with Sec. 3 (2) of the Prevention of Corruption Act, 1988. Charge sheet was submitted on 15/6/2010.