ASM TRAXIM PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. G.S. Chaturvedi, learned Senior Advocate assisted by Mr. Ishan Deo Giri and Mr. Shad Khan, learned counsel for the applicants, Mr. Rahul Srivastava, learned counsel appearing on behalf of opposite party nos. 1 and 3, Mr. Rabindra Kumar Singh, learned Additional Government Advocate for the State of U.P./opposite party no. 2 and Mr. Ashish Agarwal, learned counsel appearing on behalf of complainant/opposite party no. 4.

(2.) The instant application U/s 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 has been preferred by the applicant-M/ s ASM traxim Pvt. Ltd., Himanshu Garg and Vipul Agarwal with a prayer to quash the charge-sheet no. 3 of 2024 dtd. 31/1/2024, cognizance / summoning order dtd. 19/11/2024 under Sec. 120-B read with 420 I.P.C. and consequential criminal proceedings of Misc. Criminal Case No. 5 of 2024 arising out of F.I.R. No. RC 0072020A007 dtd. 18/11/2020 under Ss. 120B r/w 420, 467, 468 and 471 I.P.C. and Sec. 13(2) r/w 13(1)(d) of Prevention of Corruption Act registered at Police Station C.B.I., A.C.B., Dehradun pending in the court of learned Additional Special Judge, C.B.I., Court No. 1, Ghaziabad, U.P.

(3.) Brief facts of the case, which are required to be stated are that on the written complaint dtd. 2/10/2020 of Mr. Saroj Kumar Dash, Regional Head, Union Bank of India, Regional Office, Ghaziabad, an F.I.R. was registered by C.B.I. on 18/11/2020 against M/s Govinda International, Keshav Joshi, Pawan Kumar Sharma, M/s Agson Global Pvt. Limited, M/s ASM Traxim Pvt. Limited, M/s R. M. & Associates, M/s Global Valuers & Associates, unknown public servants and other unknown persons U/s 120-B, 420, 467, 468 & 471 of I.P.C., 1860 and 13(2) r/w 13(1)(d) of PC Act, 1988.