- (1.) Heard Sri Ashok Srivastava, learned counsel for the applicants, Sri Gyan Prakash, learned counsel appearing on behalf of C.B.I. and perused the impugned F.I.R. as well as material brought on record.
(2.) By means of present 482 Cr.P.C. application, the applicants have prayed for quashing of the charge-sheet No. 5 of 2017 dated 28.12.2017 filed by C.B.I. in Special Case No. 1 of 2018 under sections 120-B, 420, 467, 468, 471 I.P.C. and 13 (2) readwith 13 (1) (d) Prevention of Corruption Act, 1988 pending before the Special Judge (Anti Corruption) Act, C.B.I. Court No. 3, Ghaziabad and further prayed that till the disposal of this application further proceedings of the aforesaid case before the court below may be stayed.
(3.) The facts of the present case in brief are as follows:-;