HARVEER SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) This application under Sec. 482 Cr.P.C. is nominated to this Bench. Pleadings are complete. Learned counsel for parties were heard at length and judgment was reserved.

(2.) Sri G.S. Chaturvedi, learned Senior Advocate assisted by Sri Shishir Tandon, learned counsel for applicant and Sri Sanjay Kumar Yadav, Advocate appearing for Central Bureau of Investigation, are in agreement that facts of present case could be taken from an order passed by Coordinate Bench on 9/9/2022.

(3.) This application is filed by applicant-accused for quashing of charge sheet dtd. 22/12/2020 as well as impugned orders dtd. 6/2/2021, 20/2/2021, 3/4/2021 and 3/8/2021 in Criminal Misc. Case No. 03 of 2021 (CBI vs. Bharat Kalra and others), FIR No. RC2202018E0013, under Ss. 120B, 420, 468, 471 IPC and Ss. 13(2), 13(1)(d) of Prevention of Corruption Act, Police Station CBI/EOU-IV/EO-II, New Delhi as well as the entire proceedings of the aforesaid case, qua to applicant.