- (1.) HEARD Sri Gopal Swaroop Chaturvedi, learned Senior Advocate assisted by Sri Samit Gopal, learned counsel for the applicants and Sri Anurag Khanna, learned counsel for the Central Bureau of Investigation (C.B.I.) and learned A. G. A. for the State.
(2.) THE applicants by means of this application under Section -482 Cr. P. C. have invoked the inherent jurisdiction of this Court with the prayer to quash the charge -sheet dated 31.7.2013 laid in C. B. I. Case No. RC 04 (A)/2012, under Sections -420 and 120 -B IPC and Sections -13 (2) read with 13 (1) (d) of the Prevention of Corruption Act, 1988 and all proceedings emanating therefrom including the order dated 12.8.2013 taking cognizance under Sections -120 -B and 420 IPC against the applicants.
(3.) SRI Anurag Khanna, learned counsel for the C. B. I. and learned A. G. A. for the State have stated that they do not want to file any counter affidavit in the present case, this application may be finally heard and disposed of on the basis of the material brought on record on behalf of the applicants. Sri Khanna further sought liberty to refer to the original record of the case which was produced before this Court at the time of hearing of this application to which learned counsel for the applicants have not objected.;