Vikram Nath, J. - (1.) Heard Shri Ratnesh Chandra and Shri Kuldeep Srivastava, learned counsel for the applicant and Shri Amarjeet Singh Rakhra, learned counsel for the sole respondent.
(2.) This application under Section 482 Cr.P.C. has been filed with the following prayer:- "Wherefore, it is most respectfully prayed that this Hon'ble Court may kindly be pleased to quash the criminal prosecution of the petitioner in the Special Case No. 10 of 2017 [State Vs. Dr.Om Prakash & others], under Sections 120-B read with Sections 420, 468 & 471 Indian Penal Code and Section 13(2) read with 13(1)(d) Prevention of Corruption Act, 1988 and Substantive Offences Under Section 420, 468 & 471 Indian Penal Code and Section 13(2) read with 13(1)(d) Prevention of Corruption Act, 1988, arisen out of Case Crime No. R.C. D.S.T./2013/A/0014/New Delhi of Police Station -CBI/STF/New Delhi, and pending in the Court of Ld. Special Judge, Anti-Corruption, C.B.I., Ghaziabad, along with the Charge sheet dated 29.06.2017 and Cognizance Order dated 21.12.2017, so as to secure the ends of justice; Any other orders which this Hon'ble High Court may deem fit & proper in the interest of Justice may also be passed in the interest of justice."
(3.) Having considered the submissions and the material on record, I do not find any good ground to quash the impugned proceedings.;