Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 684 OF 2007
BACHU SINGH ...... APPELLANT
VERSUS
C.B.I. ...... RESPONDENT
O R D E R
1. We have heard the learned counsel for the
parties.
2. In the light of the facts that have been brought
out before us by Ms. Binu Tamta, learned counsel for
the appellant, particularly, that cognizance under
Section 419 of the Indian Penal Code had been taken on
th
the 12 April, 2004, after the matter had been remanded
by the High Court which also made the matter outside
limitation, we feel it appropriate that the matter
should be remanded to the High Court. The High Court
is requested to render its opinion after making a
complete assessment of the facts and on the merits of
the controversy. The order impugned is, accordingly,
set aside.
3. The appeal is allowed to the above extent.
...... ..................J
[HARJIT SINGH BEDI]
........................J
[CHANDRAMAULI KR. PRASAD]
NEW DELHI
FEBRUARY 17, 2011.