S KALYANI Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) CRL.MA 1055/2013 (for early hearing)

(2.) It is urged by the learned counsel for the Petitioner that the Petitioner has been falsely implicated in the case and he is innocent. Thus, the impugned order dated 24.04.2012 passed by the learned Special Judge ordering framing of charges against the Petitioner is liable to be set aside.

(3.) Learned counsel for the Petitioner contends that if the proceedings before the Trial Court are not stayed, his Writ Petition praying for quashing of the charges will become infructuous. In support of his contention, the learned counsel for the Petitioner places reliance on Arun Kumar Sharma & Ors. v. UT Chandigarh & Anr., 2005 11 SCC 480wherein the proceedings before the Trial Court were ordered to be stayed. The learned counsel for the Petitioner also relies on Abhay Singh Chautala v. CBI, SLP Appeal (Crl.) 7384/2010 decided on 22.10.2010; Asia Resurfacing of Road Agency & Anr. v. CBI, SLP (Crl.) Appeal MP No.18586/2011, decided on 29.03.2011; Naveen kaushik v. CBI, SLP (Crl.) MP No.8858 decided on 30.03.2011; S.P. Saxena v. CBI, SLP (Crl.) 5782/2012, decided on 01.06.2012; and Vikas Shukla v. CBI, Crl.MP No.16893, Crl. RP No.385/2012, decided on 03.08.2012 wherein the proceedings in a case under the Prevention of Corruption Act, 1988 (P.C. Act) were stayed by the Hon'ble Supreme Court.