RAVINDRA SINGH, J. - (1.) HEARD Sri S.S. Tripathi and Sri A.P. Tewari, learned Counsel for the applicant, Sri G.S. Hajela learned Counsel for the C.B.I. Opp. Party No. 2 and the learned A.G.A.
(2.) THIS application has been filed against the order dated 15 -12 - 2004, passed by the learned Spl. Judge Anti Corruption (West), Lucknow in Crl. Case No. 2 of 1981 (R.C. No. 3 of 1980) State v. Bijendra Singh and Ors., whereby the applications dated 15 -2 -2004 filed by the applicants were rejected. It is contended by the learned Counsel for the applicant that the applicant is facing the trial in Crl. Case No. 2/81 (R.C. No. 3 of 1980), pending in the Court of learned Special Judge, Anti Corruption (West), Lucknow.
(3.) IN the present case, the first information report was registered with the C.B.I. C.I.U. New Delhi on written complaint of Sri S.D. Merita, the General Manager, Central Ware Housing Corporation, New Delhi. The investigation was done by the C.B.I./SPE/C.I.U.(III) and filed a charge -sheet in the Court of Spl. Judge, Anti Corruption (West), Lucknow against the applicant and other co -accused persons. During the investigation of the case, certain documents/registration/Bills/Gate Passes were seized by the C.B.I. vide receipt memo dated 14 -12 -1980.;