ASHWINI KUMAR JAIN Vs. C B I

JUDGEMENT

(1.) Heard learned Counsel for revisionists and learned A.G.A. for the State.

(2.) The order impugned is dated 24.9.2009 whereby Special Judge Prevention of Corruption Act, Ghaziabad has rejected application of accused/revisionists.

(3.) Prayer of revisionists is to quash order dated 24.9.2009, passed by Special Judge Prevention of Corruption Act, Ghaziabad in Case No. 60 of 2005 and also to club Complaint Case No. 1597 of 2000 under Sections 132, 135 and 136 of Customs Act with police case pending before C.B.I. Court at Ghaziabad.