R.K. KHANORIA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) In connected matters, with which this petition was tagged, the Court passed the following order:--

(2.) The challenge is on the ground that in relation to a single FIR, eight separate challans could not have been filed by the prosecution agency. Further pronouncement of judgments at different times, in each case, would result into serious prejudice to the accused.

(3.) Having heard learned Counsel for the parties as also perused the record, I am of the considered view that the impugned order does not require any interference.