Dinesh Kumar Singh, J. - (1.) The present petition under Section 482 Criminal Procedure Code (hereinafter referred to as ''Cr.P.C.') has been filed by the applicant to quash the complaint dated 27th March, 2015 as well as the summoning order dated 30th April, 2015 issued by the Court of Sessions Judge (Special Court) under the Prevention of Money Laundering Act, 2002 (hereinafter referred to as ''PML Act, 2002').
(2.) As it comes out from the record, initially a first information report at Case Crime No.675 of 2011, under Sections 420 read with Section 120-B I.P.C. and 7/13 Prevention of Corruption Act, 1988 (hereinafter referred to as ''PC Act') was registered at Police Station Akbarpur, District Ramabai Nagar against the present accused-applicant and others. The accused-applicant is alleged to be a member of an organized gang indulged in manipulating results of ''Teacher Eligibility Test' (hereinafter referred to ''TET ') Examination-2011 and for that purpose they had collected huge sum of money from the candidates from several districts.
(3.) During the investigation, one of the accused, Manish Kumar Chaturvedi took the name of the applicant and on that basis the applicant's name was added in the array of accused. Rupees 4,00,250/- was recovered from the possession of the applicant.;