LT. GEN. M.M.S. RAI Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Legality, propriety and correctness of the order dtd. 18/6/2019, passed by the learned Special Judge, CBI, Additional Court No. 1, in Special Case No. 05/2015, is impugned in this petition under Ss. 397/401 read with Sec. 482 Cr.P.C.

(2.) It is to be noted here that vide impugned order dtd. 18/6/2019, the learned Court below has dismissed the petition filed by the petitioner, Lt. Gen. M.M.S. Rai seeking exemption from appearance as witness to prove the prosecution sanction order against the accused- Shri Sunil Kumar PR.

(3.) The factual background, leading to filing of this petition, is briefly stated as under: