RANJANA PANDYA, J. - (1.) HEARD learned counsel for the applicant, Sri Anurag Khanna learned counsel for the C.B.I., Sri Ashish Agrawal learned counsel for the concerned bank and perusal the material available on record.
(2.) THE present application under Section 482 Cr.P.C. has been filed with the prayer to quash the charge sheet dated 29.09.2012 and setting aside the summoning order dated 19.10.2012 passed by Special Judge, C.B.I., Ghaziabad in Special Case No. 08 of 2012 (C.B.I. Vs. Manoj Srivastava and others), under Sections 120B, 420, 467, 468, 471 I.P.C. read with Sections 13(2) and 13(1)(d) of the Prevention of Corruption Act, 1988.
(3.) IT has further been prayed that this Hon'ble court may stay the further proceedings of Special Case No. 08 of 2012, under Sections 120B, 420, 467, 468, 471 I.P.C. read with Sections 13(2) and 13(1)(d) of the Prevention of Corruption Act, 1988. It has been contended on behalf of the applicant that she is innocent, she has not committed any offence and has been falsely implicated by C.B.I. She is not named in the first information report but charge sheet has been submitted against her. She has given her opinion on the basis of papers supplied by the Bank. There is no evidence that she has made any criminal conspiracy along with the other co -accused.;