- (1.) Heard Sri Namit Kumar Sharma, learned counsel for the applicants, Sri Vikas Sahai , learned A.G.A. for the State and perused the record.
(2.) This application u/s 482 Cr.P.C. has been moved seeking quashing of the entire proceedings of Complaint Case No. 01 of 2016, under Section 3/4 Prevention of Money Laundering Act, 2002 (in short to be referred as PMLA), District Allahabad, pending in the court of District and Sessions Judge, Allahabad and also to quash the summoning order dated 5.4.2016 in the said complaint case under Section 3/4 of PMLA.
(3.) The details of the case as mentioned in the affidavit filed by the petitioners are that on 10.10.2008 Central Bureau of Investigation, Bank Securities & Fraud Cell, New Delhi registered an FIR No. RC/BDI/2008/E/2007 under suspicion of criminal conspiracy, cheating and forgery using forged documents as genuine, on the basis of a complaint dated 8.10.2008 made by Sri G.P. Prabhakar, Senior AFA (Construction)/General for FA and CAO (Construction), North Eastern Railway, Gorakhpur.;