MOTI LAL SARAF Vs. STATE

JUDGEMENT

(1.) AS a result of registration of a case under F.I.R. 34 of 1980 under section 5(2) of the Prevention of Corruption Act read with section 161 R.P.C., a charge was framed against the petitioner by Special Judge Anti-Corruption, Srinagar.

(2.) THIS is a petition under Section 561-A of the Cr.P. Code for quashing the proceedings before the Trial Judge. The grounds of attacks are two fold :

(3.) ANOTHER authority of the same High Court viz. Oriental Bank of Commerce and another v. Delhi Development Authority and another, reported as I.L.R. (Delhi Series) 1983 Vol. II 419, was also cited at the bar. The proposition in this authority was whether the nationalised banks are corporations and the answer given in negative by a Division Bench of the High Court.