(1.) The prayer in the present petition under Sec. 482 Cr.P.C. is for quashing of FIR No.201 dtd. 30/7/2011 under Ss. 167, 420, 467, 468, 471, 120B and 218 IPC registered at Police Station Sector 5, Panchkula (Annexure P-1), the order dtd. 3/12/2018 (Annexure P-2) whereby charges have been framed under Sec. 467, 468, 471, 166, 120B IPC and Ss. 8 and 12 of the Prevention of Corruption Act and all consequential proceedings arising therefrom.
(2.) The brief facts of the case are that the aforementioned FIR (Annexure P-1) came to be registered at the instance of the complainant- Satyavir Singh Sheoran and reads as under:-
(3.) During the course of investigation, the petitioner alongwith other accused came to be nominated as accused and the report under Sec. 173(2) Cr.P.C. was submitted. The petitioner filed petition (CRM-M-24480-2018) for quashing of the FIR which was came to be withdrawn on 18/12/2018 with the liberty to the petitioner to raise all pleas before the Trial Court at the appropriate stage.
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