BALWAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner challenges order dtd. 31/8/2017 vide which the trial Court ordered for framing of charges against the petitioner under Sec. 13 of the Prevention of Corruption Act in case FIR No.813 dtd. 9/8/2017 registered at Police Station City Ballabgarh, District Faridabad, under Ss. 384/34/201/120-B IPC and Ss. 8 and 13 of the Prevention of Corruption Act.

(2.) Today, at the very outset, learned State counsel has informed that as on date 25 PWs out of cited 27 PWs already stand examined.

(3.) In view of the aforestated position, this Court is of the opinion that it would be more appropriate that the petitioner raises all his pleas before the trial Court at appropriate stage since his pleas can be better appreciated in context of the evidence, the majority of which has already been led.