AMRESH JAIN Vs. STATE THROUGH CBI

JUDGEMENT

(1.) Crl. Misc. No. 19055 of 2009

(2.) APPLICATION is allowed.

(3.) PETITIONER has filed this petition under Section 482 of the Code of Criminal Procedure (hereinafter referred to as "Cr.P.C.") seeking quashing of FIR No. 08 dated 21.2.2002 (Annexure P -1) under Section 109 of the Indian Penal Code, 13 (1)(e) read with Section 13(2) of the Prevention of Corruption Act, 1988 registered at police station CBI/SPE/ACB, Chandigarh, order framing charges dated 6.6.2006 (Annexure P -4)passed by learned Special Judge, CBI, Patiala (Punjab) and order dated 3.3.2009 (Annexure P -15).