SURESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is petition against order dated 4.1.2005 passed by the Special Judge, Narnaul whereby the present Petitioner Suresh Kumar and others had been charge sheeted for the offence under Sections 420/409/467/468/471/120 -B IPC.

(2.) THE Charges for the offence under Sections 420 read with Section 120 IPC, 409 read with Section 120 IPC, 467 read with Section 120 IPC, 468 read with Section 120 IPC, 471 read with Section 120 IPC and 13(1) C and (1) D of the Prevention of Corruption Act, 1988 read as under:

(3.) COUNSEL for the Petitioner had argued that as per Section 212 Code of Criminal Procedure the charge has to contain the particulars of time and place of the alleged offence and that first and last of the dates cannot exceed one year. It was argued that in this case, the period mentioned is of five years i.e. 1995 to 2000.