M C SHARMA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Both the applications under Section 482 Cr.P.C. have been filed for quashing the impugned order dated 19.12.2018 and the order dated 23.1.2019 passed by the Court of Special Judge, CBI, Ghaziabad District Court in Special Case No.17 of 2016, arising out of Case Crime No. RCDST/2013/ A/0001/STF/New Delhi under Sections 120B, 420 & 471 I.P.C. and Section 13(2) read with 13(1) (d) of Prevention of Corruption Act, 1988, Police Station CBI/STF, New Delhi, District Ghaziabad.

(2.) Since both the 482 Cr.P.C. applications are arise of the common order, hence, with the consent of learned counsel for the parties, both the 482 Cr.P.C. applications are being decided by a common order.

(3.) Brief facts of the case are that a First Information Report was lodged in pursuance of the order passed by this Court on 15.11.2011 in Writ Petition No.3611 (MB) of 2011 "Sachchidanand (Sachchey) Vs. State of U.P. And others" on 14.1.2013 which was lodged by the respondent No.1-CBI on the basis of preliminary enquiry No.0532011S0004 (registered on 19.11.2011), wherein three persons, namely, Sri Arun Kumar Saxena, Sri Prashant Saxena and M/s. Aanjaneya Business (India) Pvt. Ltd. along with unknown officials of Government of Uttar Pradesh, NCCF and others were named as accused.