- (1.) Heard Sri Anil Kumar Bajpai on behalf of the applicant, Sri Amit Mishra, counsel for the C.B.I. and Sri. Ramesh Kumar Shukla, counsel for opposite party no. 2.
(2.) This application under Section 482 Cr. P.C. has been filed for quashing the impugned order dated 6th August 2016 passed by Special Judge (Anti Corruption)/ Additional Sessions Judge, C.B.I., Court No. 2, Ghaziabad (Annexure 1,2 and 3 to the affidavit) filed in support of this application in Special Case No. 3 of 2014 (N.K. Gupta v. C.B.I. A.C.B.) arising out of R.C. No. 1202011A0008 under Section 120B read with Section 420, 467, 468 and 471 I.P.C. and Section 13 (2) read with Section 13 (1) (d) of Prevention of Corruption Act 1988.
(3.) The facts relevant for deciding the present application are that the applicant Nawal Kishore Gupta was admittedly working as a Chief Manager/Branch Manager at Sikandrabad, Branch of Punjab National Bank. He along with one Dev Raj Security Guard of the Bank entered into criminal conspiracy with Amardeep, the Proprietor of M/s Aman Supplier and Services, for the purposes of facilitating fraudulent opening of the current account number 0441002100026697 on 4th February, 2011 in the name style of M/s Aman Supplier and Services.;