RAMANUJ UPADHAYA Vs. STATE OF U P

JUDGEMENT

(1.) This application under section 482 Cr.P.C. has been filed for quashing of the charge sheet submitted in S.T. No. 14 of 2010 arising out of Case Crime No. 173 of 2004, under sections 420, 467, 468, 120-B IPC read with section 5(2), 5(1)D, 13(2), 13(1)D of Prevention of Corruption Act, pending in the court of Special Judge, (Anti-Corruption), Varanasi.

(2.) Heard Shri Ravindra Nath Rai, learned counsel for the applicant and learned Additional Government Advocate for the State.

(3.) The contention of the learned counsel for the applicant is that no offence against the applicant is disclosed and the present prosecution has been instituted with mala fide intention for the purpose of harassment. He pointed out certain documents in support of his contentions.