HARISH CHANDRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Jyotinjay Verma, the learned counsel for the applicant, Sri Anurag Kumar Singh, the learned counsel appearing for the C.B.I. and Sri Surya Bhan Pandey, assisted by Sri Mahendra Kumar Mishra, learned counsel appearing for Union of India, perused the written submissions provided by the learned Counsel for the applicant and the learned counsel for the C.B.I. and perused the record.

(2.) The instant application under Sec. 482 Cr.P.C. has been filed seeking the following reliefs: -

(3.) The proceedings against the applicant were initiated on 7/8/2014, when the CBI had registered FIR bearing RC No. 0062014A0024 under Ss. 120-B read with 420, 468, 471, 201 IPC and 13 (2), 13 (1) (d) of the Prevention of Corruption Act, Police Station CBI/ACB, Lucknow. A copy of the F.I.R. has not been brought on record alongwith the application.