(1.) Present petition is preferred under Section 482 Cr.P.C. seeking quashing of summoning order dated 27.07.2016 passed by learned Special Judge (P.C. Act) (CBI) 06, New Delhi and proceedings emanating therefrom.
(2.) Brief facts of the case are that on the basis of information, respondent registered an FIR bearing RC No.04(A)/2014 dated 12.06.2014 under Sections 120-B/420/467/468/471 IPC and Section 13(2) read with Section 13(1) (d) of Prevention of Corruption Act, 1988 against petitioner and some unknown persons. Pursuant to completion of investigation, respondent filed charge sheet concluding that no offence has been committed by petitioner, who consequently was kept in column 12 therein. Investigation revealed commission of offence as mentioned above by Mr. Subodh Mishra, Mr. Rajesh Agnihotri, the Director of M/s Vandana Air Travels Pvt. Ltd and the company. However, learned Special Judge while rejecting the closure report, took cognizance under Section 120-B IPC read with Section 420/467/468/471/474 IPC and under Section 13(2) read with Section 13(1) (d) of Prevention of Corruption Act, against petitioner also besides other charge sheeted persons
(3.) It is submitted by counsel for Petitioner that she is a social worker and worked as President, Zila Parishad, Ganjam District, Odisha from 1997- 2002. Thereafter, she worked as Member of Zila Parishad, Ganjam Distt., Odisha from 2002-2007. In April, 2008, she was elected Member of Parliament, Rajya Sabha from State of Odisha under candidature of Biju Janta Dal. During her tenure in Rajya Sabha, she has been Member of several committees. Petitioner's tenure in the Rajya Sabha expired in April, 2014. Being Member of Parliament and member of several important parliamentary committees, she has played significant role in development of the country in general and her state in particular. She is recognized in her state as a leader having deep roots in society. She is seen as a political worker with dignity, integrity, honesty and intellect.