RAMESH CHAND GARG Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) As both the applications relate to common issue therefore both the applications are being disposed off by common order.

(2.) Heard Sri Sushil Shukla and Sri Dileep Kumar Pandey, learned counsels for the applicants and Sri Rahul Srivastava, learned counsel for the C.B.I.

(3.) The instant applications have been filed by the applicants with a prayer to quash the order dtd. 4/12/2024 passed by Special Judge, CBI Court No.3, Ghaziabad in Special Case No. 17A of 2014 arising out of Case Crime No. RC5(A)/93-DAD, under Ss. 120B, 420, 467, 468, 471 IPC and Sec. 13(2) read with Sec. 13(1)(d) of The Prevention of Corruption Act, Police Station CBI (SPE) Dehradun, District Ghaziabad.