- (1.) The aforesaid criminal revisions are directed against order dated 21.2.2013 passed by Special Judge (Anti Corruption), C.B.I., Ghaziabad in Special Trial No.2 to 2013, C.B.I. Vs. Prem Prakash Verma and Others arising out of Crime No. RC/DST/2012/A/0004 Police Station C.B.I./S.T.F./New Delhi, whereby the learned Special Judge took cognizance under section 190 (1) (b) Cr.P.C. against the revisionists and others and summoned the revisionists to face trial under section 120-B read with section 420 IPC and section 13 (2) read with 13 (1) (d) of the Prevention of Corruption Act.
(2.) Heard Sri G.S. Chaturvedi, senior advocate assisted by Sri Samit Gopal, learned counsel for revisionist - Dr. Usha Tomar; Sri Brijesh Sahai, learned counsel for revisionist - Dr. Prem Prakash Verma; Sri Raj Kumar Ojha, learned counsel for the revisionist - Dr. Surya Pratap Ojha; Sri V.P. Srivastava, senior advocate assisted by Sri Vikrant Rana, learned counsel for revisionists - Dr. Satish Kumar, Dr. H.G. Singh and S.N. Shukla; Sri Dileep Kumar, learned counsel for revisionist - Dr.V.P. Singh as well as Sri Anurag Khanna, learned counsel appearing for the C.B.I.
(3.) Criminal Revisions No.813, 928 & 942 of 2013 were heard on May 1, 2013. Criminal Revision No.1462 of 2013 was heard on 22.5.2013, whereas Criminal Revisions No.1494, 1495 & 1496 of 2013 were heard on 23.5.2013.;