DEEPAK MALHOTRA Vs. C B I

JUDGEMENT

(1.) Learned counsel for the applicant has produced the photocopy of the order dated 5.1.2018 passed by the Apex Court in SLP (Crl.) No.40099 of 2017 today in Court, which is taken on record.

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

(3.) The present 482 Cr.P.C. petition has been filed for quashing the Non-bailable warrants dated 2.8.2017 passed by learned Special Judge, Anti Corruption, C.B.I., Ghaziabad in R.C.No.1202010A0010, Special Case No.11/2012, under Sections 120-B read with Sections 420, 467, 468, 471 I.P.C. and Section 13 (2) read with (13) (1) (d) of P.C. Act and Sections 420, 467, 468, 471 I.P.C., Police Station C.B.I., S.C.B., District Ghaziabad.