AMAN BHATIA Vs. STATE

JUDGEMENT

(1.) Vide the instant petition, the petitioner has sought to set aside/ quash the FIR No.62/2003 registered with police station AntiCorruption Branch under Section 7/13 of the Prevention of Corruption Act, 1988 (hereinafter referred as 'PoC Act') and Section 69 of the Stamp Act. Also sought quashing the criminal proceedings including the summoning order dated 25.01.2006 and order on charge and formal charge framed against the petitioner vide order dated 02.06.2008 in case titled State v. Aman Bhatia by learned Special Judge, Delhi.

(2.) Learned counsel for petitioner has submitted that vide aforementioned FIR dated 09.12.2003 case for the offence punishable under Section 7/13 PoC Act was registered at police station A.C. Branch against the petitioner.

(3.) Vide order dated 02.06.2008 formal charges were framed against him under the offences mentioned above.