- (1.) Heard Shri Rajiv Lochan Shukla, learned counsel on behalf of the applicant, Shri Amit Mishra, on behalf of C.B.I. and learned AGA for the State.
(2.) This application under section 482 Cr.P.C. has been filed for quashing of the order dated 16.2.2016 passed by the Special Judicial Magistrate, C.B.I., Ghaziabad in Case Crime No.235 of 2010 (State vs. C.B.I. Ram Shanker and others), under section 120-B read with Section 201 read with Section 420 read with Section 477-A I.P.C. and Section 65 of the Information Technology Act, 2000 and under Sections 201, 420, 477-A I.P.C. and Section 65 of the Information Technology Act, 2000 arising out of R.C. No.1(A)2008/ACU-IX, New Delhi under Sections 120-B, 420, 167, 477-A I.P.C. and Section 65 of the Information Technology Act, Police Station- C.B.I., ACU-IX, New Delhi, District- Ghaziabad.
(3.) In pursuance to the direction issued by the writ court in Civil Misc. Writ Petition No.48287 of 2005, Deepak Sharma vs. State of U.P. and others connected with Civil Misc. Writ Petition No.50418 of 2005, Manav Sewa Samiti and others vs. New Okhla Industrial Development Authority and others, an investigation was conducted by C.B.I. in the matter of draw of lots held by Noida on 2nd July, 2005 for its 'Residential Plot Scheme 2004(1)'. The Director, CBI was required to get the investigation done under his supervision through responsible senior officer. The report was required to be submitted to this Court within three months in that regard. The Division Bench specifically observed that the direction so issued is an step towards cleansing the public administration. It is indeed a herculean task but small steps would make great strides in the days to come.;