Suneet Kumar, J. - (1.) Heard Sri Vinay Saran, Senior Advocate, assisted by Sri Vikash Budhwar and Shrawan Kumar Ojha, learned counsel for the applicant and learned A.G.A. for the State.
(2.) The petition is being decided without calling for counter affidavit on consent of the parties.
(3.) By the instant petition filed under Section 482 of the Code of Criminal Procedure, 1973 ( for short 'Cr.P.C.'). the applicant seeks the following relief: "It is, therefore, most respectfully prayed that this Hon'ble Court may graciously be pleased to allow this application, and further be pleased to quash the impugned charge-sheet dated 17.12.2019 alongwith cognizance dated 05.08.2020 passed by learned Special Judge (Prevention of Corruption Act) Special Court No. 1, Varanasi in Special case No. 517 of 2020, State Vs. Om Narayan Tiwari arising out of Case Crime No. 867 of 2012, under section 13(1)(E) read with section 13(2) of Prevention of Corruption Act, 1988, Police Station Kotwali, District Ballia pending in the court of Special Judge (Prevention of Corruption Act), Special Court No. 1, Varanasi." ;