SHAIK ABDUL GAFFAR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) All these ten criminal petitions are heard and disposed of by this common order, though they arise out of different calendar cases based on one FIR, as the petitioner in all the cases is the same.

(2.) The ten Criminal Petitions have been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for brevity 'the Cr.P.C.,')/Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity 'the BNSS') seeking to quash the proceedings against the Petitioner/Accused in C.C.Nos.27, 28, 29, 30, 31, 32, 33, 34, 35 and 36 of 2022 on the file of the learned IV Additional Judicial Magistrate (Non-PC) Court, CBI, Vijayawada registered for the alleged offences punishable under Ss. 120-B, 420 and 468 read with 471 of the Indian Penal Code, 1860, (for brevity 'the IPC') and Sec. 13(2) read with Sec. 13(1)(d) of the Prevention of Corruption Act, 1988 (for brevity 'the PC Act').

(3.) Accused No.1 was the Branch Manager of Indian Overseas Bank. He removed from service. In the course of the trial, after completion of the investigation, he died. Accused No.2 is the borrower. Accused No.3 is the present petitioner, who is a panel advocate for Indian Overseas Bank. Accused No.4 is the valuer. Accused No.5 is a private person.