ANIL KUMAR Vs. STATE THR. CBI

JUDGEMENT

(1.) The Petitioner has approached this Court by way of the instant petition under Section 482 of the Code of Criminal Procedure (hereinafter referred to as "Code") praying for quashing of First Information Report dated 10th June 2009 bearing number RC 2(A)/2009/CBI/ ACU- VI/New Delhi lodged against the Petitioner, the subsequent charge sheet filed in pursuance thereof, order on charge and all the proceedings arising out of it. Another Application bearing CRL. M.A. - 18337/2021 has also been filed before this Court under Section 482 of the Code inter alia seeking clarification as to application of the interim orders passed on 29 th July 2019 as subsisting and in force.

(2.) Before adverting to the submissions made by the learned counsels for parties, it is essential to highlight the factual background of the instant matter.

(3.) The Petitioner was posted as an Assistant Engineer at the Municipal Corporation of Delhi (hereinafter, referred to as "MCD"), South Zone from December 2006 till May 2009. The petitioner was responsible to look after thirteen wards including Ward No. 174, Chattarpur Extension where the alleged unauthorized construction took place.