SUPERINTENDENT OF POLICE CBI Vs. S P SINGH

JUDGEMENT

(1.) THIS revision petition has been filed challenging the legality of the order dated 4. 8. 06 passed by Shri L. K. Achumi, Special Judge, Dimapur, Nagaland in Case No. R. C. 2/99. The learned Special Judge vide impugned order discharged the present respondents 1 to 4 under Section 227 of the Criminal Procedure Code, 1973 at the stage of charge consideration in respect of the above said case, wherein there are allegations of the commission of offences punishable under Sections 120b/420/468/471 IPC and Section 13 (2) read with Section 13 (1) (d) of the PC Act, 1988 as against the present respondents 1 to 4 and others.

(2.) I have heard Mr. T. B. Jamir, learned counsel appearing on behalf of the revisionist and Mr. Kumar Parimal, learned counsel appearing on behalf of the respondents 1 to 4.

(3.) THIS is the third time that the question of legality of discharging the above said respondents in respect of the above said case at the stage of charge consideration is brought before this Court by the prosecution/revisionist,