CENTRAL BUREAU OF INVESTIGATION Vs. SWAPAN KUMAR BOSE

JUDGEMENT

(1.) None appears for and on behalf of the revision Petitioner. Heard Mr. P.C. Prusty, learned Counsel for the Respondents No. 2 and 3. Also heard Mr. A. R. Malhotra, learned Counsel for the Respondent No. 1, who enters appearance on his behalf.

(2.) This instant revision is filed against the order dated 28-4-2009 passed by Special Judge, CBI (Prevention of Corruption Act) Mizoram, Aizawl in Special Case No. 1 of 2008, whereby and whereunder, the Respondents, namely Sri S. K. Bose, Sri K. B. Som and Shri S. D. Roy, all officers of Telecom department, are discharged from the charges indicated in the charge-sheet filed on 24-8-2001. By this revision the legality and validity of the impugned order dated 28-4-2009 is challenged by the Central Bureau of Investigation, for short CBI.

(3.) The facts involve in this revision may be projected as under: