GAURAV KANSAL Vs. CBI

JUDGEMENT

(1.) The epitome of the facts & material, which needs a necessary mention, for the limited purpose of deciding the core controversy, involved in the instant revision petition and emanating from the record, is that, initially, a criminal case was registered against petitioner-accused Gaurav Kansal s/o Narinder Kansal and his other co-accused Ranjit Singh Johal s/o late Bir Singh etc. vide FIR/RC No.CHG2010A00007 dated 3.4.2010, on accusation of having committed the offences punishable under sections 120- B IPC and Section 7, 13 (1) (d) read with section 13(2) of The Prevention of Corruption Act, 1988 by the Central Bureau of Investigation (for brevity "CBI"), Chandigarh.

(2.) After completion of the investigation, the police submitted the final police report (challan) against the indicated accused. They were accordingly charge sheeted for the commission of pointed offences and the case was slated for evidence of the prosecution.

(3.) During the pendency of the case, the CBI moved an application (Annexure P1) to seek permission to examine M.K.Puri, Deputy Superintendent of Police (for short "DSP") in place of M.S.Brar, Investigating Officer (I.O) as a prosecution witness. The petitioner-accused contested the prayer of CBI, filed the reply (Annexure P2) and prayed for dismissal of the application.