C P THAKUR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) By way of this petition filed under Section 482 Cr.P.C, the Petitioner is seeking quashing of final/closure report bearing No.4/2008 in FIR No.RC AC2 2004 A0004, ACU-II, CBI, New Delhi, dated 23.07,2004 under Section 120B IPC and Section 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act,1988, instituted against petitioner as well as the order dated 22.07.2008 passed by learned Special Judge, New Delhi, whereby instead of closing the case in terms of the closure report, the Special Judge has taken cognizance of the matter after holding that there wa$ no need of sanction in respect of the act/omissions alleged against the Petitioner, who at the relevant time was the President of Post Graduate Institute of Medical Research (hereinafter referred to as 'PGIMER'), in the report of CBI and has directed the Petitioner to face the trial in thattase.

(2.) Briefly stating, the facts giving rise to the filing of the present case are as under:

(3.) It appears that this act was complained, which led to registration of the RR by the CBI. After carrying out the investigations, the CBI reported that: