RATAN KUMAR SARASWAT Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Hari Bans Singh, learned counsel for the applicants and Shri Vikas Goswami, learned Additional Government Advocate ('A.G.A.') appearing for the State.

(2.) By the instant petitions filed under Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.) ('Cr.P.C.') applicants seek quashing of the entire proceedings of S.S.T. No. 34 of 2010 (State vs. Shiv Kumar Chandal and others) under Sections 467, 468, 471, 420, 409, 120B IPC, and 13(2) of Prevention of Corruption Act, 1988, pending in the court of Special Judge/Sessions Judge, Firozabad.

(3.) All the applications, herein, are being heard together on consent. The applicants are chargesheeted in the same case crime number. For the sake of convenience the facts arising in Ratan Kumar Saraswat (first applicant) (36633/2013) is being referred to.