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  

the 12th 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.