NANDITA BAKSHI Vs. CENTRAL BUREAU OF INVESTIGATION CHANDIGARH

JUDGEMENT

(1.) THIS judgment will dispose of the above mentioned Criminal Revision Petition and Criminal Miscellaneous Petition which have been filed, respectively, by the petitioners against orders dated 13. 10. 2006 and 17. 2. 2007, passed by the Special Judge, c. B. I. Court, Punjab, Patiala (hereinafter referred to as 'the trial Court') in case No. RC 18 (A)/98-CHG dated 18. 3. 1998, titled " c. B. I. Versus R. K. Sharma and others".

(2.) THE petitioners along with others are facing criminal proceedings before the trial court in the aforementioned case for having committed offences punishable under section 120-B read with Sections 420, 467, 471 of the I. P. C. and Section 13 (l) (d) read with Section 13 (2) of the Prevention of Corruption Act, 1988.

(3.) THE prosecution is said to have concluded its evidence and the petitioners were asked to produce their evidence in defence.