MANOJ SHARMA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) All these petitions filed under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code") have been filed by the petitioners for quashing the charge sheet dtd. 12/7/2012 as well as the proceedings of Central Bureau of Investigation (hereinafter referred to as the "CBI") Case No. 6 of the 2002, CBI Vs. Mukesh Joshi and others (hereinafter referred to as "the case"), as well as the summoning order dtd. 12/7/2012, passed by the court of learned Special Judge, Anti-Corruption, CBI Dehradun, Uttarakhand.

(2.) Since common question of law and facts are involved in all these petitions, therefore, same are being taken up together and decided by this common judgment.

(3.) Facts necessary to resolve this controversy, briefly stated, are as hereunder: