R.C. Deepak, J. - (1.) The applicant-accused G.C. Gupta has filed this criminal miscellaneous writ petition for the quashing of the order dated 19.3.2005 passed by the learned Special Judge, C.B.I., Ghaziabad and the entire criminal proceedings in special case no. 13 of 2004 C.B.I. v. G.C. Gupta and Ors. arising out of case crime no. RC-5(A) / 2002 DAD under Sections 120-B, 420, 467, 468, 471 IPC and Section 13(2) read with Section 13(1) (D) of the Prevention of Corruption Act, 1988.
(2.) I have heard Sri Ravi Kiran Jain, learned senior counsel assisted by Sri Swetashwa Agarwal, learned counsel for the petitioner, Sri G.S. Hajela, learned counsel for C.B.I. and perused the record.
(3.) The learned counsel for the parties have cited the following case laws in support of their contentions : Case Laws cited by learned Case Laws cited by learned counsel counsel for the petitioner for C.B.I. 1. (2001) 1 S.C.C. page 378 1. 2003 S.C.C. (Crl.) page 762Saju v. State of Kerala Sadhana Lodh v. National Insurance Company Ltd. and Anr. 2. 1988 S.C. page 1883 2. 2002 S.C.C. (Crl.) page 539Kehar Singh and Ors. v. The State of Karnataka v. M State (Delhi Administration) Devendrappa and Anr. 3. 1998 (A.I.R.) S.C. page 128 3. 2002 S.C.C. (Crl.) page 39Pepsi Foods Ltd. and Anr. Satya Narayan Sharma v. State v. Special Judicial Magistrate of Rajasthanand Ors. 4. 2003 (A.I.R.) S.C. page 1386 B.S. Joshi and Ors. v. State of Haryana and Anr. 5. A.I.R. 1992 S.C. page 604State of Haryana and Ors. v. Chaudhary Bhajanlal and Ors.;