KAUSHLESH KUMAR SINHA Vs. CBI

JUDGEMENT

(1.) Learned counsel for the appellant has filed a supplementary affidavit today in Court, which is taken on record.

(2.) Heard Sri Manish Tiwary, learned counsel for the applicant, Sri Gyan Prakash, learned counsel for the C.B.I. and perused the record.

(3.) This application under section 482 Cr.P.C. has been filed for quashing the charge-sheet dated 29.12.2017 as well as order taking cognizance dated 01.09.2018 and the entire proceedings of Special Case No.9 of 2018 (C.B.I. vs. Shailesh J. Bhatt and others) arising out of RC No.219-2016 (E) 0007, under sections 120B r/w 420 IPC and 13(2) r/w 13(1) (d) of Prevention of Corruption Act , Police Station CBI/EO-1/New Delhi, pending in the Court of Special Judge, Anti Corruption Court, CBI, Ghaziabad.