VIPIN JAIN Vs. CBI

JUDGEMENT

(1.) THE instant petition being filed to quash the proceedings including the summoning order and order on framing of charge and all consequent proceedings pending against the petitioner in the court of Special Judge, Rohini Delhi in R.C. NO. 1(e)/2002-EOW-1-New Delhi under Section 120B IPC read with Section 420/467/468/471 THE Indian Penal Code, 1860 and Section 13(2) read with Section 13(1)(d) and Section 13(2) read with Section 13(1)(d) of Prevention of Corruption Act, 1988.

(2.) VIDE order dated 14.09.2011, this Court has passed the following order:

(3.) ON 09.07.1998, the loan proposal was processed at the Regional Office by the Officers of Regional Office, namely. Sh. S.C.Dutt, Sh. J.C. Dhir and finally sanctioned by Sh. S.K. Khanna, Regional Head.