SHRI CHAND SINGH Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Shri R.P.S. Chauhan, learned counsel for the applicant, has filed supplementary affidavit in the Court today, the same is taken on record.

(2.) Heard the arguments of Shri R.P.S. Chauhan, learned counsel for the applicant and in opposition, Shri Gyan Prakash, learned Senior Counsel assisted by Shri Sanjay Kumar Yadav, learned counsel appearing for the Central Bureau of Investigation.

(3.) This application under Section 482 of Cr.P.C. has been moved on behalf of the applicant with a prayer to quash the impugned charge-sheet no. 5(03) dated 28.06.2019, in F.I.R. No. RC0062016A0023 of 2016, under Sections 120-B, 420, 468, 471 of I.P.C. read with Section 13(2) read with Section 13(1)(d) of Prevention of Corruption Act, 1988, Police Station - C.B.I./A.C.B., Lucknow as well as the cognizance order dated 01.07.2019 passed by Special Judge, Anti-Corruption, C.B.I., Ghaziabad, in Special Case No. 07 of 2009, arising out of R.C. No. RC0062016A0023 of 2016, under Sections 120-B, 420, 468, 471 of I.P.C. read with Section 13(2) read with Section 13(1)(d) of Prevention of Corruption Act, 1988, Police Station - C.B.I./S.P.E. - Dehradun (C.B.I. v. Dr. Kalawati and others).