SURESH KALMADI Vs. CBI

JUDGEMENT

(1.) In view of the fact that the cross examination of PW-18 in the matter is fixed before the trial court, the matter is being heard at the interim stage itself. The respondent has filed the short written submission.

(2.) Mr. Suresh Kalmadi, petitioner has filed the present petition under Section 482 of the Code of Criminal Procedure Code, 1973, read with Article 227 of the Constitution of India seeking quashing of order dated 16th May, 2015 passed by the Special Judge (PC ACT) (CBI-01), Patiala House Courts in C.C. No.22 of 2011.

(3.) The petitioner is facing trial in CC No. 22 of 2011 arising out of FIR RC No. DAI-2010-A-0044 under Sections 120- B read with Sections 420, 467, 468 and 471 of the Indian Penal Code, 1860 (hereinafter referred to as the 'IPC') and under Sections 13(2) read with Section 13 (1) (d) of the Prevention of Corruption Act, 1988.