Amar Singh Chauhan, J. - (1.) Heard Shri Anil Kumar, learned counsel for the applicant and Shri Amit Misra, learned counsel for Central Bureau of Investigation.
(2.) By means of this application, the applicant Raj Kumar Tyagi has invoked the inherent jurisdiction of this Court under section 482 Cr.P.C. for quashing the further proceeding arising out of FIR No. RC. 6(S)/03, under sections 120-B, 420, 467, 471 IPC PS CBI/SCB-II, DLI, district New Delhi, pending before the Special Judge (CBI), Court No. 1, Ghaziabad, district Ghaziabad.
(3.) It is submitted by the learned counsel for the applicant that an FIR was lodged on 28.10.2003 with the allegations that two certified copies of the High Court orders dated 17.4.2003 and 21.5.2003 received by post, appears to be forged and genuineness of the said orders was got verified and on enquiry it was revealed that both the orders were forged and fake.;