SANDEEP KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) In both these petitions the common question of fact and law are involved and in view of that these petitions are being heard together.

(2.) Heard learned counsel appearing for the petitioners and learned counsel appearing for the CBI.

(3.) In Cr.M.P. No.1876 of 2025 the prayer is made for quashing of the entire criminal case being R.C. Case No.11(A)/2023-R arising out of CBI/ACB R.C. No.10(A)/2023-R registered for the offence under Sec. 7 of Prevention of Corruption Act, 1988 (as amended in 2018) pending in the Court of learned A.J.C.-XVIII-cum-Special Judge, CBI, Ranchi. The prayer is also made for quashing/setting aside the charge-sheet including the order taking cognizance dtd. 22/12/2023.