CENTRAL BUREAU OF INVESTIGATION Vs. ARVIND KHANNA

JUDGEMENT

(1.) Leave granted.

(2.) This civil appeal is filed by the Central Bureau of Investigation (for short 'CBI'), through the Investigating Officer, CBI/SPE, ACP, New Delhi, aggrieved by the common judgment and order dated 30.11.2015, passed by the High Court of Delhi at New Delhi in Crl. M.C. No. 2784 of 2011 and Criminal M.C. No. 3342 of 2011.

(3.) The aforesaid Criminal Miscellaneous Cases were filed under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.'). Vide Crl. M.C. No. 2784 of 2011, the respondent-petitioner sought quashing of First Information Report (for short 'F.I.R.') bearing No. RC-AC-1-2007-A-0003 dated 02.04.2007, charge sheet dated 13.12.2010 and the order dated 05.07.2011, passed by the learned Additional Chief Metropolitan Magistrate01 (ACMM), Patiala House Courts, New Delhi.