CENTRAL BUREAU OF INVESTIGATION Vs. RAVINDER SINGH

JUDGEMENT

(1.) The petitioner is challenging the order dtd. 15/10/2022 (Annexure P-6) passed by learned Special Judge, CBI Court, Chandigarh, whereby its application under Sec. 311 Cr.P.c., seeking to examine 22 prosecution witnesses, was dismissed.

(2.) The case originates from an FIR initially registered by the Chandigarh Police on 16/8/2008, which reads as under:-

(3.) Subsequently, the investigation was transferred to the Central Bureau of Investigation (CBI) by an order dtd. 26/8/2008 of Gen. (Retd.) S.F. Rodrigues, Government of Punjab and Administrator, Union Territory of Chandigarh, and upon completion of investigation, a charge sheet was filed on 18/4/2011. Learned Special Court framed charges against the accused vide order dtd. 18/1/2014.