MANGAT RAI Vs. CBI

JUDGEMENT

(1.) This is the second application, filed under Sec. 389 Cr.P.C, for staying the operation of judgment of conviction dtd. 20/4/2013.

(2.) Learned senior counsel for the applicant-appellant submits that the first application, vide CRM-44294-2013, was dismissed on 22/10/2013, however, now due to changed circumstances, the applicant-appellant has moved the present application.

(3.) Learned senior counsel submits that the changed circumstances are that in a complaint given by applicant-appellant Mangat Rai against Sh. Hemant Gopal, Additional District and Sessions Judge-cum-Special Judge, CBI, Patiala (under suspension with headquarters at Faridkot), who has passed the impugned judgment of conviction and order of sentence, is found guilty of grave misconduct by the Enquiry Officer-cum-District and Sessions Judge, Panchkula, vide enquiry report dtd. 31/3/201 (Annexure P-21).