JUSTICE NIRMAL YADAV Vs. CBI

JUDGEMENT

(1.) CRM-47508 of 2013

(2.) The matter was investigated by the C.B.I and after completion of the investigation, it filed a closure report dated 17.12.2009 before the learned Special Judge, C.B.I.Court, Chandigarh, on the premise that no sanction for prosecution of the petitioner was received.

(3.) After examining the closure report, learned Special Judge, CBI Court, Chandigarh, refused to accept the same on 26.03.2010 and directed further investigation of the case. The C.B.I carried out further investigation and in the meantime the sanction for prosecution of the petitioner in terms of Section 19 of the Prevention of Corruption Act was received from the President of India. Resultantly, the charge-sheet was presented before the learned court of Special Judge, C.B.I.Court, Chandigarh.