RAHUL KUMAWAT Vs. UNION OF INDIA THRO CBI

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Special Public Prosecutor, for the CBI.

(2.) Learned counsel for the petitioners submitted that learned trial Court I vide order dated 16.4.2007 though had discharged the accused-petitioners from the alleged offences under Sections 420, 468, 471 and 120B of I.P.C. however, upon revision petition filed by the Union of India-CBI, the learned revisional Court remanded the case back to the learned trial Court vide its order dated 15.7.2009 holding that the CBI had jurisdiction to investigate the matter. Against the said order dated 15.7.2009, the present criminal revision petitions have been filed by the petitioners.

(3.) Learned counsel for the petitioners fairly submitted that since the learned revisional Court has ultimately remanded the case back to the learned trial Court for deciding the question of framing of charges and, therefore, the petitioners may be granted liberty to raise all the grounds and pleas, which they have raised herein this petition, before the learned trial Court.