VISHNU CHANDRA GUPTA, J. - (1.) IN these cases, the CBI register five first information reports (herein after referred to as 'FIR') having RC Case Nos. 0062011A0004 of 2011, 0062011A0005 of 2011, 0062011A0006 of 2011, 0062011A0007 of 2011 and 0062011A0008 of 2011. After investigation charge sheets were filed in all the five cases before the Special Judge Anti Corruption, CBI, Lucknow The Special Judge Anti Corruption, CBI, Lucknow after taking cognizance registered criminal case no.30 of 2012, 31 of 2012, 32 of 2012, 33 of 2012 and 34 of 2012 respectively, which are pending before learned Special Judge,Anti Corruption, CBI, Lucknow.
(2.) IN all the petitions under section 482 Cr.P.C. the accused persons arrayed in charge sheets sought relief of quashing the Charge sheet/ summoning order and consequential proceeding pending before Special Judge Anti Corruption, CBI, Lucknow.
(3.) FOR deciding all the cases relating to the aforesaid five FIRs, as per consent of Counsel for petitioners and CBI the Cr.M.C.(U/S,482 Cr.P.C.)No. 4253 of 2012 , M/s Fertico Marketing and Investment Pvt. Ltd. and others v. CBI and another relating to RC Case No.0062011A0005 of 2011 has been taken as leading case , where in the parties exchanged their pleadings. The Counsel for the parties agreed that on the basis of pleadings in this case all other cases may be disposed of as the facts and the law point raised in all the above mentioned cases are almost similar. Hence all these petitions are being decided by this common judgement. As all these petitions are being disposed of by common judgement so, it would be appropriate to give short details of all the cases arising out of different FIRs (RC Case No.0062011A0005 of 2011 and Cr. Case no.32 of 2012.) (Leading Case) Criminal Misc. Cases (under Section 482, Cr.P.C.) No.4683 of 2012, 4773 of 2012, 4905 of 2012, 616 of 2013 and 4253 of 2012 are relating to the criminal case No.32 of 2012 arising out of RC Case No.0062011A0005 of 2011 . ;