UDAI NARAIN MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and special counsel appearing for C.B.I as well as? Mrs. Jyotesana Pal, learned AGA appearing for respondent no. 3.

(2.) BY means of this petition under Section 482 Cr.P.C. the petitioner has prayed for quashing the charge -sheet no. (03) dated 31.8.2012 under sections 120 -B, read with sections? 420,467,468,471 IPC and section 13(2) read with section 13(1) (d) Prevention of Corruption Act, 1988 filed in pursuance of FIR No. RC0062009A0022 dated 9.6.2009 under the aforesaid sections and also the summoning order dated? 28.10.2012 passed by the Special Judge, C.B.I. Ist, Lucknow and further prayed for staying the proceeding of Criminal Case No. 2 of 2012 (State Vs. Pradeep Kumar Sanghi) pending in the court of Special Judge, C.B.I. Ist, Lucknow.

(3.) IN this case petitioner appeared in the competitive preliminary examination held for the recruitment of the post of Assistant Station Master in Indian Railway conducted by Railway Recruitment Board, Allahabad and reached at the stage of final selection, but before final selection it was found that petitioner used mal -practice for getting favourable result. The petitioner has not been appointed in pursuance of the? alleged? examination and? is not in job.