BABU SINGH KUSHWAHA Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri Brijesh Sahai, learned counsel for the applicant and Sri Anurag Khanna, learned counsel for the Central Bureau of Investigation as well as learned A. G. A. for the State of U. P.

(2.) THE applicant by means of this application under Section -482 Cr. P. C. has invoked the inherent jurisdiction of this Court with the prayer to quash the order dated 20.5.2013 passed by the Special Judge (Anti Corruption), C. B. I., Ghaziabad in Special Case No. 4 of 2013; C. B. I. Versus Dr. S. P. Ram and others.

(3.) PLEADINGS between the parties have been exchanged and with the consent of learned counsel for the parties, this application is being finally disposed of at this stage.