ANIL KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Application under Sec. 482 Cr.P.C. No. 5389 of 2023 has been filed by the applicant Anil Kumar Singh challenging validity of (i) the Charge-sheet no. 6 arising out of Crime No. RC 216 2022 A 0012 dtd. 10/9/2022 under Ss. 120-B, 7, 8, 9, 10 and 12 of the Prevention of Corruption Act, 1988, Police Station CBI/AC-I, New Delhi, so far as it relates to him (ii) prosecution sanction order dtd. 27/3/2023, (iii) the cognizance and summoning order dtd. 6/4/2023 passed by the learned Special Judge, Anti Corruption, C.B.I., West, Lucknow in Session Case No. 709 of 2023 and (iv) the consequential proceedings of Session Case No. 709 of 2023 pending in the court of Special Judge, C.B.I., West, Lucknow.

(2.) Application under Sec. 482 Cr.P.C. No. 5391 of 2023 has been filed by the applicants - (1) Bedram Sharma, (2) Parsuram Sharma and (3) Anand Mohan Sharma challenging validity of (i) the Charge-sheet no. 6 arising out of Crime No. RC 216 2022 A 0012 dtd. 10/9/2022 under Sec. 120-B I.P.C. and Ss. 7, 8, 9, 10 and 12 of the Prevention of Corruption Act, 1988, Police Station CBI/AC-I, New Delhi, so far as it relates to them (ii) the cognizance and summoning order dtd. 6/4/2023 passed by the learned Special Judge, Anti Corruption, C.B.I., West, Lucknow in Session Case No. 709 of 2023 and (iii) the consequential proceedings of Session Case No. 709 of 2023 pending in the court of Special Judge, C.B.I., West, Lucknow.

(3.) As both the applications challenge the same proceedings on the same set of grounds, both the applications are being decided by a common judgment.