AJIT SINGH SODHA Vs. SP, CBI

JUDGEMENT

(1.) Heard.

(2.) The petitioner has filed this petition for quashment of the charge-sheet and further proceedings in a case pending before the Special Court, CBI, Jabalpur.

(3.) Cbi registered FIR against the petitioner and other accused persons for commission of offences punishable under Sections 120-B and 409 of Indian Penal Code and Section 13(2) read with Section 13(1)(e) & (d) of Prevention of Corruption Act, 1988. A detailed charge-sheet has been filed before the competent Court of jurisdiction by the investigating agency after conducting investigation. The charges have also been framed by the Court and evidence of some witnesses have also been recorded. The petitioner has also filed copy of the evidence recorded before the trial Court in Special Case No.06/2013.