RAM LAGAN PANDEY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Pranjal Krishna Advocate, the learned counsel for the applicant, Sri Anurag Kumar Singh Advocate, the learned counsel for the respondent/Central Bureau of Investigation and perused the record.

(2.) By means of the instant application filed under Sec. 482 Cr.P.C., the applicant has assailed the validity of the order dtd. 23/8/2023, passed by learned Special Judge (Anti Corruption), C.B.I. Court No.1, Lucknow in Session Trial No.511 of 2022; Central Bureau of Investigation Vs. Sanjay Kumar Pandey and others, arising out of RC No.0062018A0018, under Sec. 109 I.P.C. read with Sec. 13 (2) r/w 13 (1) (e) and 13 (1) (b) of Prevention of Corruption Act, 1988 (as amended in 2018), Police Station CBI/ACB/Lucknow, whereby the application filed by the applicant under Sec. 207 read with Sec. 173 (6) Cr.P.C. was rejected.

(3.) By means of the aforesaid application, the applicant had prayed that the Investigating Officer be directed to ensure due compliance of the provisions of Sec. 173 (6) Cr.P.C. before proceeding any further in the case.