LAWS(JHAR)-2019-12-87

HARBHAJAN SINGH DHILLON Vs. UNION OF INDIA

Decided On December 06, 2019
Harbhajan Singh Dhillon Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard Mr. Nishant Kumar Roy, learned counsel appearing on behalf of the petitioners in both cases.

(2.) Heard Mr. Rajiv Nandan Prasad, learned counsel appearing on behalf of the opposite party-C.B.I..

(3.) Cr. Revision No. 1399 of 2016 has been filed challenging the order dated 03.10.2016 and Cr. Revision No. 1347 of 2016 has been filed challenging the order dated 03.09.2016, both passed by the learned District & Additional Sessions Judge-IV-cumSpecial Judge, C.B.I. Dhanbad in R.C. Case No. 20(A)/95Dregistered under Sections 120B, 420, 465, 466, 468 & 471 of IPC and Sections 13(2) r/w 13(1)(d) of PC Act (Act-49 of 1988) and corresponding to Sec. 5(2) r/w 5(1)(d) of PC Act (Act-II of 1947), whereby the respective applications preferred by the petitioners in these cases under Section 239 of the Code of Criminal Procedure for discharge have been rejected.