SHIV KUMAR PATWARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned CBI and learned Amicus Curie.

(2.) All these petitions are being heard together as the common order dtd. 31/5/2018 passed in R.C. Case No. 45(A)/96-Pat by learned Court of A.J.C.-I-cum-Special Judge-VII, CBI (AHD Scam), Ranchi is under challenge in all these petitions, whereby the order granting pardon has been revoked and the petitioners have been directed to appear for framing of charge on 14/6/2018. It is pertinent to point out here that except Cr.M.P. No. 1885 of 2018 and Cr. M. P. No. 1907 of 2018, in rest of the petitions, petitioners had initially assailed the order dtd. 9/3/2018 passed by learned C.B.I Court asking them to show cause as to why pardon granted to them earlier be not cancelled. During pendency of these three petitions, learned C.B.I Court on consideration of the show cause of these petitioners has passed the order cancelling pardon on 31/5/2018.

(3.) Petitioners in Cr.M.P. Nos. 1885 of 2018 and 1907 of 2018 have straightway challenged the cancellation of his pardon by the common impugned order dtd. 31/5/2018.