SHEKHAR KUMAR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 Cr.P.C. on behalf of the petitioner seeking quashing of the order dtd. 17/3/2020 passed in CC No. 335/2019 by the learned Special Judge, PC Act, ACB-01, Central District, Rouse Avenue Courts, Delhi whereby charges were framed against the petitioner and co-accused SI Amit Kumar in FIR No. 5/2018 registered under Ss. 7/8/13(l)(d) of the Prevention of Corruption Act, 1988 (hereinafter referred to as the 'PC Act') at Police Station Vigilance, Delhi.

(2.) The brief facts of the case as noted by the learned Trial Court in the impugned order are as under:-

(3.) The Trial Court, after considering the material placed on record, framed charges against the petitioner and co-accused 57 Amit Kumar under Sec. 120B IPC and Ss. 7/13(l)(d) of the PC Act.