ASHOK NANDA Vs. STATE OF M P

JUDGEMENT

(1.) This is a petition, under Section 482 of the Code of Criminal Procedure (for short 'the Code') for having the FIR leading to registration of Crime No. 11/2010 at SPE (Lokayukt), Bhopal, in respect of the offences punishable under Sections 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988 and Section 120-B of the Indian Penal Code, so far at it relates to the Petitioner, quashed.

(2.) The FIR, in turn, is based on a complaint made by Respondent No. 2 namely Sushil Kumar on or before 29.01.2010. Recitals of the complaint may be summarized thus -

(3.) While contending that continuance of investigation against the Petitioner is an abuse of process of the Court, learned Senior Counsel has invited attention to the following facts -