- (1.) These appeals are filed against the impugned judgment and order dated 19.01.2009, in CRLP No. 285/2008 and CRLRP No. 287/2008, passed by the High Court of Delhi.
(2.) Genesis of the three appeals arises out of an order passed by the learned Special Judge, C.B.I., discharging the accused under Section 255 read with Section 120B of the Indian Penal Code (in short, 'the IPC').
(3.) The order of the Special Judge, C.B.I. was challenged before the High Court. The High Court also confirmed the discharge order passed by the Special Judge, C.B.I.;