NITYA NAND SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioners, who are accused in case FIR No. RC No. 13 of 7.4.2006, have filed this revision petition against the order dated 23.9.2006 passed by Special Judge, CBI Patiala, whereby, their application for release of certain articles, which were taken into possession by the CBI during the course of investigation, has been dismissed.

(2.) COUNSEL for the CBI on instructions from Karnail Singh D.S.P states that all the articles mentioned in Annexures P-5 to P-9 belonging to the petitioners, which were taken into possession during the course of investigation, will be released to the petitioners within 15 days and they can collect the same from the CBI office, Sector 30, Chandigarh. In view of the said statement made by counsel for the respondent-CBI, counsel for the petitioners state that he does not want to press this petition. Dismissed as not pressed.