MAHESH CHAND TYAGI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned AGA for the State and perused the record.

(2.) This application under Sec. 482 Cr.PC has been filed by the applicant with the prayer to quash the charge sheet dt. 28/11/2018 as well as cognizance orders including N.B.W. dt. 18/10/2019 passed by Additional District and Session Judge/Special Judge Prevention of Corruption, Meerut in case crime No. 222 of 2014, State Vs. Mahesh Chand Tyagi, under Sec. 7/13 (1) (E) of Prevention of Corruption Act. 1988, P.S. Agauta, District Bulandshahar.

(3.) As per the allegations made in the FIR, it is alleged that a vigilance inquiry was made against the applicant and an enquiry report dated 5.8.2017 has been submitted stating there-in that he had amassed huge wealth by illegal means which was disproportionate to his known source of income.