SHRAVAN KUMAR SINGHAL S/O LATE SRI BASHESHWAR DAYAL Vs. CBI THROUGH SUPERINTENDENT OF POLICE CBI AND ASSTT. GENERAL MANAGER CENTRAL BANK OF INDIA

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under Section 482 of Code of Criminal Procedure, 1973 (for short Cr.P.C.), the Petitioner has sought quashing of the proceedings of CBI Case No. 16 of 2010, State v. Satish Kumar Gupta and others, relating to offences punishable under Section 120 -B, 420, 467, 468, 471 of I.P.C., and one punishable under Section 13(1)(d) read with Section 13(2) of Prevention of Corruption Act, 1988, pending in the court of Special Judge (CBI), Dehradun.

(3.) IN the above circumstances, without expressing any opinion as to the final merits of the case, this Court is not inclined to interfere with the trial of the case.