PHOOL KUMAR AND ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order shall dispose of Crl. Revision Nos. 1524, 1513, 1965 and 1907 of 2010 titled Phool Kumar v. State of Haryana, Krishan Kumar v. State of Haryana, Shisya Pal Sethi v. State of Haryana and Avtar Singh Pawar v. State of Haryana.

(2.) FOUR separate revision petitions have been filed against the charge framed in FIR No. 12 dated 05.09.2007 registered by the Vigilance Bureau Panchkula under Sections 420, 467, 468, 471, 120 -B and Sections 13(1)(d) and 13(2) of the Prevention of Corruption Act.

(3.) IT would be necessary to advert to the facts which are relevant.