BISHWADEEP DUTTA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Aggrieved by the dismissal of an application filed by the petitioners under Ss. 216/227 CrPC, 1973, by Special Judge, CBI Court, Chandigarh, vide order dtd. 14/3/2024, the petitioners came up before this Court under Sec. 528 BNSS, 2023.

(2.) Based on the allegations of corruption, CBI had registered the above captioned FIR against (1) Sh. R.C. Diwan, (2) Sh. S.R. Aggarwal, (3) Sh. B.K. Bansal, (4) Sh. Bishwadeep Dutta, (5) M/s Selvel Media Services Pvt. Ltd. and other unknown persons. Although three public servants were named in the FIR, the CBI launched prosecution only against one public servant, i.e., (A-1) R.C. Diwan, and kept the other two public servants in column no.12 and did not file a charge sheet against them.

(3.) Vide order dtd. 23/11/2021, Special Court, CBI Chandigarh framed charges under Ss. 120-B r/w 420 IPC and 13(2) r/w 13(1) (d) of PC Act against A-1 Ramesh Chander Diwan, Bishwadeep Dutta, Jimmy K Subawalla, Mysa Ganesh, M/s Selvel Media Services Pvt. Ltd. and M/s Outdoor Communication Pvt. Ltd.