CENTRAL BUREAU OF INVESTIGATION Vs. SUBIR RUDRA

JUDGEMENT

(1.) The present revision has been preferred against an Order No. 118 dtd. 15/1/2019 passed by the Special Judge, CBI Court No. 2 at Alipore in Special Case No. 06/2005 Judge, arising out of RCBSK2005E0003 discharging the accused Subir Rudra and Alok Beriwala from the charge under Sec. 420 Indian Penal Code.

(2.) During the pendency of this revision, the opposite party no.1 expired.

(3.) The relevant portion of the order under revision is as follows:-