SWETABH SUMAN Vs. CENTRAL BUREAU OF INVESTIGATION CBI

JUDGEMENT

(1.) This criminal miscellaneous application under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') has been filed seeking the following reliefs:-

(2.) Before appreciating the arguments, it would be apt to recapitulate the history of this litigation. This case has come up before this Court, on the question of sanction for the third time.

(3.) A charge-sheet was filed against the petitioner in RC 16(A)/2005-SCR, New Delhi dated 02.08.2005 under section 13(1)(e) r/w 13(2) of the Prevention of Corruption Act,1988, which is the basis for institution of CBI Case No.12 of 2010, CBI Vs. Swetabh Suman and others, in the court of Special Judge, Anti-Corruption (CBI), Dehradun. (It is hereinafter referred to as 'the criminal case')