- (1.) HEARD Sri Vikas Vikram Singh, learned counsel for applicant and learned A.G.A. for the State of U.P.
(2.) THIS application under Section 482 Criminal Procedure Code, 1973 (in short 'Cr.P.C.') has been filed for quashing the Charge Sheet No. 2/05 dated 17.10.2005 and Summoning Order dated 09.11.2005, passed by Special Judge, Prevention of Corruption Act, Lucknow in Criminal Case No. 36 of 2005.
(3.) BRIEF facts as transpire from the record are as under : 3.1 A First Information Report (in short 'FIR) (Annexure No. 1 to the application), was lodged on 30.09.2002, as Case Crime No. 526/02, under Section 13(1)E read with Section 13(2) of Prevention of Corruption Act, 1988 (hereinafter referred to as 'Act, 1988'), at Police Station - Gazipur, District - Lucknow against the applicant on the allegation that he has accumulated more wealth than his known sources of income. 3.2 After investigation, Charge Sheet dated 17.10.2005 (Annexure No. 2 to the application), was submitted in the court of Special Judge, Prevention of Corruption Act, Lucknow, who took cognizance of the same and vide order dated 09.11.2005 (Annexure No. 3), summoned the applicant under Section 13(1)E read with Section 13(2) of the Act, 1988. 3.3 Being aggrieved by the Charge Sheet and Summoning Order, this application under Section 482 Cr.P.C. has been filed, by the applicant for grant of relief as stated above. I have considered the rival submissions made by the learned counsel for parties and perused the record.;