ABHAI RANJAN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Manish Tiwary, learned Senior Advocate assisted by Mr. Syed Imran Ibrahim, learned counsel for the applicant and Shri Nishant Singh as well as Mr. Faraz Kazmi, learned counsels appeared for the State. Perused the record.

(2.) Since only legal point is involved in this case, as such the present application u/s 482 Cr.P.C. is being decided at the threshold stage itself without inviting any counter affidavit.

(3.) Raising an interesting law point, learned counsel for the applicant has tried to exploit the plenary powers of this Court u/s 482 Cr.P.C. with a prayer "to allow the instant 482 application quashing the summoning order dtd. 8/4/2021 as well as impugned charge-sheet dtd. 27/11/2014 and the entire proceeding of Special Case No.12 of 2014 (State vs Dr. Abhai Ranjan), arising out of Case Crime no.455 of 2014, u/s 7/13(1)(d) r/w Sec. 13(2) of the Prevention of Corruption Act, P.S.- Mundha Pandey, District Moradabad, pending before Special Judge (Prevention of Corruption Act), Court No.2, Bareilly" and pending final disposal of the instant 482 application stay further proceeding of the above mentioned case.