Dinesh Kumar Singh, J. - (1.) Heard Sri Rajeev Lochan Shukla, Advocate holding brief of Sri Santosh Kumar Tripathi, learned counsel for the revisionist, Sri G.P. Singh, learned A.G.A. and perused the record.
(2.) By means of this revision the revisionist has challenged the impugned order dated 04.08.2018 passed by Additional Session Judge/Special Judge (Anti-Corruption), Meerut whereby charges have been framed, consequent upon the order dated 21.07.2018 whereby the discharge application has been dismissed in Special Criminal Case No. 97 of 2016 (CB No. 481/1998, Case No.0600001 of 2011) (State vs. Mukesh Kumar Singhal) arising out of FIR No. 92 of 1998 registered at P.S. Khurja Dehat, Bulandshahar under sections 420/409/218/120B/201/467/468/471 IPC .
(3.) It appears from the impugned order dated 21/07/2015 that as per prosecution case, the revisionist was functioning as branch manager, Oriental Bank of Commerce at the relevant point of time, that is, from 1997-1998 and that in collusion with The co-accused with a view to obtaining financial gain by way of helping certain persons obtain compensation amount illegally in prosecution of criminal conspiracy he was instrumental in preparation of several forged documents & in opening of several bank accounts in a forged manner which were later on closed after withdrawal of the amount of compensation credited in those accounts. An FIR was got registered by the informant Ram Charan Singh in this regard being crime no. 92 of 1998 under sections 409, 420, 467, 468, 471, 201, 218 and 120 B IPC at PS Khurja, District Bulandshahar against the revisionist and some other accused persons, wherein, after investigation, charge sheet was submitted under all the afore- mentioned sections. The presiding officer of the trial court was presented an application 55 Kha under section 227 Cr. P.C. by the revisionist for being discharged, which has been dismissed by impugned order dated 21/07/2018 and the charges have been framed against the revisionist vide order dated 04/08/2018;