Chandra Dhari Singh, J. - (1.) These four applications, arising out of the common judgmment, are therefore being taken up together for disposal.
(2.) Heard Sri Shiv Prasad Shukla, learned counsel for the applicant, Sri Siddharth Sinha, learned counsel for the respondent no.2 and learned A.G.A. for the State-respondent no.1 and perused the entire record.
(3.) These applications under Section 482 Cr.P.C. have been filed for quashing of the order dated 09.01.2018 passed by the court of Special Judge (P.C.) Act, Lucknow in respect of charge-sheet filed in F.I.R. dated 31.05.2001 registered at police station Chauk, District Lucknow, under Sections 467, 468, 420, 421, 120-B I.P.C. & 13(i) (d), 13(2) of Prevention of Corruption Act in criminal case no.86 of 2007 (State of U.P. vs. R. C. Saxena) against the applicant in respective applications.;