- (1.) As both these petitions, filed separately by co-accused in a case, seek quashing of the same first information report (for short FIR) dated 17.01.2018, registered as Case Crime No. RC/DST/2018/A/0004/CBI, under Section 120B I.P.C. and Section 13(2) read with Section 13(1)(b) and 13(1)(d) of the Prevention of Corruption Act, on same ground, with the consent of learned counsel for the parties, they are being decided by a common order.
(2.) For convenience, we would be referring to the record of CRLP No.7707 of 2020 (Man Singh versus CBI), which shall be referred to as the leading petition.
(3.) We have heard Sri Manish Gupta and Sri Shiv Sagar Singh Advocates for the petitioners; Sri Gyan Prakash, Senior Advocate, assisted by Sri Sanjay Kumar Yadav, for the Central Bureau of Investigation; and have perused the record.;