PRADEEP N SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule . The formal service of notice of Rule is waived by Mr.P.K. Jani, learned Public Prosecutor for the respondents. The Rule is fixed forthwith.

(2.) By way of present petition under Articles 226 and 227 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the CrPC'), the petitioner has inter alia prayed for quashing and setting aside the order dated 23rd November 2010 issuing non -bailable warrant against the petitioner below the application at Mark -1 preferred by the respondent No.2 herein as well as the order dated 13th December 2010 below Mark -5 and Mark -10 passed by the Special Judge (ACB), Bhuj in connection with an FIR registered vide I -C.R. No.3/2010 with Rajkot Zone CID Crime Police Station for the offences punishable under Sections 7, 11, 13(1)(2) and 13(2) of the Prevention of Corruption Act, 1988.

(3.) The facts of the case in brief are that on 20th February 2008, an FIR came to be lodged vide M. Case No.1 of 2008 with CID (Crime) Rajkot Zone Police Station in respect of the offences punishable under Sections 200, 203, 217, 465, 466, 467, 468, 471, 472, 474, 475, 484 and 120 - B of the Indian Penal Code, pursuant to the direction under Section 156(3) of the CrPC.