- (1.) Heard Sri V.C. Misra, learned Senior Advocate, assisted by Sri Vivek Misra, learned counsel for the applicant and Sri Anurag Khanna, learned counsel for the C.B.I.
(2.) The present application has been filed with a prayer to quash the impugned order dated 8.11.2012 passed by Special Judge, Anti-Corruption, C.B.I. Ghaziabad in Sessions Trial NO. 16/12 (C.B.I. Versus Chandrajeet Yadav and others).
(3.) Two fold submissions have been made by the learned counsel for the applicant; (a) that while taking cognizance under section 191-B Cr.P.C. the Magistrate is to issue process only for the offences which have been reflected in the charge-sheet. (b) that cognizance has been taken in violation of section 197 Cr.P.C. as no sanction was granted to prosecute the applicant for having committed offences under sections 407, 468, 471 IPC.;