RAJIVE BHALLA,J - (1.) THIS order shall dispose of Crl. R. No. 740 of 2006, Crl. R. No. 757 of 2006, Crl. R. No. 798 of 2006, Crl. R. No. 847 of 2006 and Crl. R. No. 868 of 2006, as they arise from the same FIR and involve similar questions of law and facts.
(2.) PRAYER in these revision petitions is for setting aside the order dated 6.2.2006, whereby the learned Special Judge, CBI, Chandigarh directed framing of charges, as also the order dated 22.2.2006, whereby the learned Special Judge proceeded to frame charges against the petitioners. Vide order, dated 6.2.2006, the Special Judge, CBI Court, Chandigarh, after a detailed appraisal of the final report, ordered charges to be framed. Vide order dated 22.2.2006, charges were framed against the petitioners. However, vide order dated 24.2.2006, charges, framed against petitioner-B.B. Singhal were corrected and the charges under Section 5(2) read with Section 5(1)(d) of the Prevention of Corruption Act deleted.
(3.) A brief narrative of the facts necessary for adjudication of the present case, would be appropriate.;