(1.) Instant are quashing petitions under Section 482 Cr.P.C filed by accused persons Dr. Anbumani Ramadoss (Accused No. 3), Dr. K.K. Agarwal (Accused No. 1) and K.V.S. Rao (Accused No. 2) and Criminal Revision petitions under section 397 Cr.P.C. filed by CBI against accused persons Dr. Vindu Amitabh (Accused No. 4) and Dr. Sanjeev Kumar Rasania (Accused No. 5). All these petitions are arising from impugned order dated 07.10.2015 in CBI Vs. K.K. Agarwal & Ors. vide CC No. 03/14 passed by Special Judge (PC ACT) CBI-01, Patiala House Court arising out of FIR RC No. RC0062-2010-0A-0014 CBI/ACB/LUCKNOW under Sections 120B, 420, 471 Indian Penal Code and Section 13(2) read with 13(1)(d) Prevention of Corruption Act. The said FIR was registered for taking action against all the 5 Accused persons and summoning them to face trial for the commission of the aforesaid offences.
(2.) Brief facts stated are that the CBI registered an FIR RC No. RC0062-2010- 0A-0014/CBI/ACB/Lucknow on following information : -
(3.) Cbi after completion of the investigation filed chargesheet on 31.01.2013 stating facts as below: -