BHAGWATI LAL SHARMA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) On the request and with the consent of the learned counsel appearing on behalf of both the parties, the matter is taken up for final disposal at the admission stage.

(2.) The present criminal revisions have been preferred against the order dtd. 6/11/2025 passed by the learned Special Judge, CBI Cases, Jodhpur Metro, Jodhpur, in Criminal Sessions Case No. 08/2025, whereby charges were framed against the accused-petitioners under Sec. 120-B read with Ss. 201, 409, 465, 468 and 477-A of the IPC and Sec. 13(2) read with Sec. 13(1) (A) of the Prevention of Corruption Act, 1988 (as amended in the year 2018).

(3.) Learned counsel appearing on behalf of the accused-petitioners submit that the entire charges are framed based on insufficient evidence and that certain documents were sent to the FSL to determine the aspect of forgery; further, before such FSL report was received, the charges had been framed. Learned counsel further submits that the material upon which the charges have been based lacks sufficiency so as to prove the allegations against the accused-petitioners, therefore, the present criminal revision petitions have been filed.