SYED OWAIS MEHRAJ Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) IN this petition the order of Special Judge Anticorruption dated 07.02.2013 is called in question on the ground that the learned trial Judge has not applied his mind to the facts of this case and Section 464 Cr.P.C. has not been complied with.

(2.) REPORT under Section 173 Cr.P.C. has been filed against eleven persons including the petitioner also before the Court of the Special Judge Anticorruption, Srinagar in challan FIR No. 4(A) of 2011 under Section 120 -B read with 420, 467, 468, 471 RPC and Section 5(1)(d) read with 5(2) of Prevention of Corruption Act. The petitioner is arraigned accused No. 2 in the report filed under Section 173 Cr.P.C.

(3.) THE learned trial Court on 21.11.2013 examined the petitioner by putting him some questions. The questions put to the petitioner and the answers given by him thereto are taken note of: - -