(1.) The petitioner, Bishnu Agarwala, by filing the instant application under section 397/401 read with section 482 of the Criminal Procedure Code sought for quashing of the proceeding being Case No. SLP 24/03 arising out of CBI/ACB/Kolkata Case No. RCCAA 20030043 dated 30.10.2003, now pending before the learned Court of Special Judge, Barasat, 24-Parganas (North).
(2.) The petitioner, thus, sought for quashing of charge-sheet No. 21/2006 dated 24.4.2006 under section 120B/420/468/471 of the Indian Penal Code and under section 13(l)(d)/13(2) of the Prevention of Corruption Act, 1988.
(3.) The grievances of the said petitioner, as ventilated by the learned Senior Counsel, Mr. Ajit Panja, may briefly be stated as follows: On the basis of First Information Rqport, dated 30.10.2003, lodged by the Superintendent, of Police, CBI, Kolkata, the aforesaid case against the petitioner and eighteen others including nine officials of the Customs Department was started.