ANIL KUMAR Vs. C.B.I

JUDGEMENT

(1.) By way of the above captioned petition, the petitioner invokes the inherent jurisdiction of this Court under section 482 of the Code of Criminal Procedure, 1973 to set aside and expunge the observation/remarks and consequently quash the directions in Judgment dated 10th December, 2012 passed by Special Judge, CBI in CC NO. 58/11 arising out of RC No. 61A/1998/CBI/ACB/ND.

(2.) The brief facts stated are that an FIR No. 416/98 under Section 380 IPC was registered in Police Station Lodhi Colony on 23.11.1998 on the written complaint of Janardhan Yadav, Under Secretary, Staff Selection Commission ('hereinafter referred to as SSC') on the allegations that some answer sheets lying in the strong room of SSC were found missing and tampered with.

(3.) The investigation of the aforesaid case was transferred to CBI in respect of which a RC bearing No. 61(A)/1998/CBI/ACB/New Delhi was registered on 03.12.1998.