SUNIL AGARWAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Purnendu Chakravarty and Mr. Anuuj Taandon, learned counsels representing the applicants, as well as Mr. Anurag Kumar Singh, learned counsel, representing respondent-Central Bureau of Investigation (hereinafter referred to as 'CBI'), and gone through the entire record.

(2.) By way of this application under Sec. 482 CrPC, challenge is to the order dtd. 12/12/2018 passed by the learned Special Judge, CBI (West), Lucknow in Case No.199/2018, arising out of RC No.0062017A0012 on an application filed by the applicants under Sec. 239 CrPC, seeking discharge from the offence under Ss. 120-B, 420, 465 and 468 IPC read with Ss. 13(2) read with Ss. 13(1)(d) of the Prevention of Corruption Act, 1988 lodged at Police Station CBI/ACB, Lucknow. The further challenge is to the cognizance order dtd. 25/1/2018, to the charge-sheet and to the consequential proceedings of Case No. 199/2018.

(3.) Mr. Purnendu Chakravarty, learned counsel for the applicants, states that applicant no. 2, P.K. Bose has died during COVID-19. The present application, so far as applicant no. 2, P.K. Bose is concerned, gets abated.