DEBABRATA SAIKIA Vs. UNION OF INDIA

JUDGEMENT

(1.) This criminal revision is directed against the order passed by the learned Special Judge, CBI, framing charge against the petitioner.

(2.) I have heard Mr. A. K. Bhattacharya, learned Sr. Counsel, assisted by Mr. A. K. Das, learned Advocate for the petitioner. I have also heard Mr. D. K. Das, learned Sr. Counsel and standing counsel, CBI, assisted Mrs. M. K. Devi, learned Advocate.

(3.) The petitioner along with 37 others have been arraigned as accused persons in Special Case No. 81/2004 now pending in the Court of the learned Special Judge, CBI, Guwahati. The petitioner is the accused No. 32. The Deputy Superintendent of Police, CBI, Special ACU-II, New Delhi filed charge-sheet dated 15-7-1998 on the basis of the investigation of the case No. RC.3(A)/94-ACU-II dated 17-5-1994.