ARVIND MISHRA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Heard Mr. Pranshu Agrawal, learned counsel for the accusedapplicant, as well as Mr. Anurag Kumar Singh, learned counsel for respondent-Central Bureau of Investigation, and gone through the record.

(2.) By way of this application under 482 CrPC, the applicant has prayed for quashing of the order dtd. 15/7/2019 passed by the learned Special Judge, Anti-Corruption, CBI (West), Lucknow by means of which application filed by the CBI under Sec. 33 of The Indian Evidence Act,1872 (hereinafter referred to as 'Evidence Act') in Criminal Case No.502 of 2016 (State through CBI V. Arvind Mishra) for reading the evidence, recorded in the proceedings of Criminal Case No.04 of 2001, RC No 30(A) of 1999 and, treating it to be relevant for Criminal Case No.502 of 2016, has been allowed.

(3.) Facts of the case are that the applicant is an accused in Criminal Case No.502 of 2016, under Ss. 120-B, 409, 420, 468 and 471 IPC read with Sec. 7 and Ss. 13(2) read with Ss. 13(1) (d) of the Prevention of Corruption Act, 1988 (for short 'Act of 1988'), arising out of RC No.30(A) of 1999, Police Station CBI/ACB, Lucknow.