GAURI SHANKAR JEENGAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) S.B. Criminal Misc.Application No.8818/2014 dated 25/08/2014 has been filed on behalf of the accused-petitioner for taking additional documents on record and, thereafter, to suitably amend the prayer clause of the main petition.

(2.) Contention of the learned counsel for the applicant-petitioner is that on 14/12/2011, the complaint filed by complainant-Ms.Manju Surana has been sent u/S.202 Cr.P.C. to the Anti Corruption Bureau and, thereafter, on 19/11/2012, the learned Special Court has ordered the investigation u/S.156(3) Cr.P.C. hence, both these orders, which were not in the knowledge of the petitioner be kept on record and his further contention is that entire proceedings are abuse of process as the order dated 19/11/2012 is illegal and it is liable to be quashed and consequently, the FIR lodged on the strength of this order being FIR No.39/2013 be also quashed.

(3.) Heard learned counsel for the applicant-petitioner, learned Public Prosecutor, the complainant, who is present in person and perused the other material available on record.