Ramesh Sinha, J. - (1.) Heard Sri Vinay Saran, learned counsel appearing on behalf of the applicant and Sri Gyan Prakash, learned counsel for the CBI.
(2.) By means of the present application under Section 482 Cr.P.C., the applicant has sought quashing of the order dated 25.6.2018 passed by the In-charge Special Judge, PC Act, C.B.I. Ghaziabad, in Session Trial No. 08 of 2017, CBI vs. Yadav Singh & Others, arising out of Crime No. RC-DST/2015/A/0003/CBI/STF/DLI, under Sections 109 r/w 120-B IPC alongwith Section 13(2) read with Section 13(1) (e) of Prevention of Corruption Act, 1988 (to be preferred from here onwards in short as 'PC Act'), of Police Station- CBI/STF/New Delhi, whereby the application under Section 503 Kha dated 6.11.2017 seeking pardon by accused Mohan Lal Rathi has been allowed.
(3.) The fact of the case are that in pursuance of F.I.R. dated 30.7.2015 number being RC/DST/2015/A/0003/CBI/STF/DLI, Police Station- STF/CBI/New Delhi against accused-applicant Yadav Singh and 4 others, investigation was made and charge-sheet was submitted against the present accused along with 11 others including present accused Mohan Lal Rathi, who has been granted pardon by the learned trial court vide impugned order dated 25.6.2018.;