RAJEEV KUMAR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Heard Sri Vijay Kumar, learned counsel for the applicant, Sri Sanjay Kumar Yadav holding brief of Sri Gyan Prakash, learned counsel for the C.B.I. and perused the record.

(2.) The present Crl. 482 Cr.P.C. application has been preferred against the judgment and order dated 01.02018 passed by learned Special Judge, Anti Corruption, C.B.I., Court No.1, Ghaziabad in Special Case No.1 of 2016, C.B.I. Vs. Udai Narain & others, under Sections 409, 420, 468, 471, 120-B I.P.C. and Section 13(2) read with Section 13(1) (d) Prevention of Corruption Act, 1988, Police Station C.B.I./A/C.B, Ghaziabad rejecting the discharge application of the applicant.

(3.) We have gone through the 482 Cr.P.C. application along with the affidavit filed in support of this 482 Cr.P.C. application as well as the impugned order dated 01.02.2018 passed by learned Special Judge, Anti Corruption, C.B.I., Court No.1, Ghaziabad and the material brought on record, we are of the view that the impugned order does not suffer from any, illegality, infirmity or jurisdictional error and is based upon relevant considerations and supported by cogent reasons, hence requires no interference by this Court.