J. P. BHARGAV Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned counsel for the respondent- Central Bureau of Investigation (for short 'CBI') and gone through record of all the applications.

(2.) By way of these applications under Sec. 482 CrPC, the applicants have prayed for quashing of charge-sheet no.06 of 2016 filed in FIR No.0532015S0001, Case No.RC01(S) / 2015 / CBI / SCB / LKO, under Ss. 120-B read with Sec. 306 and 306 IPC and for quashing of the order dtd. 8/8/2016 passed by the Special Judicial Magistrate (C.B.I.) Lucknow in Case No.03 of 2016 by means of which cognizance of the offence has been taken and the applicants have been summoned to face trial.

(3.) As it comes out, FIR No.0532015S0001 dtd. 15/1/2015 came to be registered at Police Station CBI, SCB, Lucknow under Ss. 302/120-B IPC by the CBI pursuant to the order dtd. 3/9/2014 passed by this Court in Writ Petition No.8240 (M/B) of 2013 (Smt. Mithlesh Sharma Vs. State of U.P. and others).