Bar to Petition against CBI closure report in 'Cash-At-Judge's

Bar to Petition against CBI closure report in 'Cash-At-Judge's

CHANDIGARH: A special CBI court will hear on February 15 the maintainability of the petition filed through the Punjab and Haryana Bar challenging CBI's decision to close the much-publicised cash-at-judge's door case.As reported by the Times Of India.

Lawyers connected with the case said Special CBI Court judge Darshan Singh would decide whether the Bar Association carries a locus standi in the case.

Meanwhile, Amrik Singh, a peon at the residence of Justice Nirmaljit Kaur of the Punjab and Haryana High Court and complainant in the case, submitted in his reply to CBI's plea for closure that it was upto the court to "proceed in accordance with law."

Contending that the CBI had sought the cancellation report "only on account of lack of sanction," Singh said that "three reports, one by the Chandigarh administration, the second through the three judges and third from the CBI have all concluded that the money was wrongly delivered at the residence of Justice Nirmaljit Kaur and was in fact meant for Justice Nirmal Yadav (of the High Court)".

"The cancellation report is filed by the CBI only on account of not enough sanction," he said.

The case had rocked the Punjab and Haryana High Court after Rs 15 lakh in cash was "wrongly delivered" at the residence of Justice Nirmaljit Kaur on August 13, 2008 following which she reported the matter to the police.

Justice Nirmal Yadav has denied the allegation how the money was meant for her and was presented with a clean chit earlier this year by a collegium of the Supreme Court.

4 yrs RI for Telgi, 5 others

4 yrs RI for Telgi, 5 others

Hyderabad: Fake stamp paper scam kingpin Abdul Karim Telgi and five others were today sentenced to four-years rigorous imprisonment by a special CBI court here after they pleaded guilty in the case


Judge V Raghunath Rao pronounced the terms for Telgi, P Abdul Waheed, Thomas Jacob, Badruddin K Jamadar, B Sadasiva and K Mohd Yousuf after they pleaded guilty on charges under section 120-B of Indian Penal Code (IPC) pertaining to criminal conspiracy and under sections 258 (Sale and circulation of fake stamps), 260 (possession of fake stamps) and 420 (cheating) of IPC , with fine of Rs 500 each.


The judge, however, dropped charges under IPC section 255 dealing with counterfeiting (printing) of government stamp papers against Telgi on the grounds of lack of material evidence. The court also found them guilty under section 69 (B) of Indian Stamp Act and imposed sentences of six months simple imprisonment.


Telgi's advocate Farhatullah told reporters that his client confessed his involvement in the scam.


The judgment has come in one of the two cases registered against Telgi and his associated in Hyderabad.


The CBI has not yet filed chargesheet in the other case. Telgi faces about 50 cases in the fake stamp paper scam in different parts of the country.


All the sentences will run concurrently. The judge in his orders also directed that the remand period if any undergone by all the accused is set off under section 428 CrPC. Telgi, currently lodged in a Bangalore jail, was brought by an escort police party of Karnataka and produced in the court on January 20, which posted the case for framing of charges today.

The CBI had filed a charge sheet in the court against Telgi and five others after the case was transferred to the agency by Hyderabad Police in 2004.