- (1.) Heard learned counsel for the parties.
(2.) The applicants, through this application under Section 482 Cr.P.C., have invoked the inherent jurisdiction of this Court with a prayer to quash the order dated 04.04.2012 passed by the Special Judge, Prevention of Corruption Act, Ghaziabad in Special Case No. 11 of 2009, C.B.I. V/s. Tribhuvan Singh and others, under Sections 120B r/w 120 I.P.C. & Sections 13 Sub-Section 1(d) r/w 13 Sub-Section 2 of the Prevention of Corruption Act, P.S. C.B.I. Ghaziabad, annexure no. 7 to the accompanying affidavit.
(3.) It appears from the perusal of the material brought on record that the applicants Tribhuvan Singh, Heera Singh Manral and Brijendra Narayan, who are facing trial for the offences under Sections 120B r/w 120 I.P.C. & Sections 13 Sub-Section 1(d) r/w 13 Sub-Section 2 of the Prevention of Corruption Act, in Special Case No. 11 of 2009 pending before the Special Judge, Prevention of Corruption Act, Ghaziabad, moved applications 148 Kha/1 to 148 Kha/3, 149 Kha/1 to 149 Kha/4 and 150 Kha/1 to 150 Kha/3 before the court below with the prayers inter alia that the log book (37 bills), summary sheets of log book (53 bills) and summary sheets of log book (93 bills) be admitted to the record of the case. The aforesaid three applications were heard together by the learned Special Judge, Anti Corruption C.B.I., Ghaziabad and dismissed by him by the impugned order.;