AJIT SINGH RANA Vs. UNION OF INDIA

JUDGEMENT

(1.) FIR No.RCSML 2009/A0007 of 2009, dated 24.12.2009 was registered by the Central Bureau of Investigation (hereinafter referred to as the CBI) against certain officials of the National Council for Teacher Education.

(2.) ALLEGEDLY , at some stage, petitioner Dr. Ajit Singh Rana handled the matter regarding issuance of No Objection Certificate and letter of permission in favour of Awasthi Education Society, Shyam Nagar Dharamshala, District Kangra, Himachal Pradesh.

(3.) HOWEVER , in terms of impugned order dated 3.9.2012 (Annexure P-9), the Chief Judicial Magistrate, Shimla issued summons also against the present petitioner alongwith the other accused persons.