MANISH BHANSALI Vs. SPECIAL POLICE

JUDGEMENT

(1.) THESE are two criminal revision petitions filed under Section 397 read with Section 401 Cr.P.C.; one by petitioner Manish Bhansali, Chief Manager of Bank of Baroda, Ramganj Branch, Jaipur, registered as S.B. Criminal Revision Petition No. 679/2007 and another by petitioner Ummed Kumar Nahar, Credit Manager of the same Bank, registered as S.B. Criminal Revision Petition No. 686/2007 against the impugned order dated 25.05.2007 passed by the Special Judge, CBI Cases, Jaipur in Special Case No. 4/99 State v. Manish Bhansali and Ors. by which charges for the offences punishable under Sections 120B, 420, 468, 471 IPC and Section 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act have been framed against the accused -petitioners. Both these revision petitions are being decided by this common order.

(2.) LEARNED Counsels appearing on behalf of the respective petitioner without arguing the revision petitions on merit, submit that during pendency of the trial and before passing of the order impugned dated 25.05.2007, the Additional District & Sessions Judge (Fast Track) No. 3, Jaipur City, Jaipur vide its judgment dated 16.09.2005, decreed the suit filed by the Bank of Baroda, Ramganj Branch, Jaipur in favour of the Bank for Rs. 4,76,017/ -, but this decree could not be placed before the trial Court for consideration.

(3.) PLACING reliance on the aforesaid judgment, learned Counsels for the petitioners submit that they want to file an appropriate application under Section 216 Cr.P.C. before the trial Court by way of placing the decree on record and they also want to cite the judgment of the Hon'ble Supreme Court.