Dinesh Kumar Singh - (1.) Since the common question of law and facts are involved in these petitions, therefore, they are being heard and decided by a common judgement.
(2.) These two petitions under Section 482 Cr.P.C. have been filed for quashing the summoning order dated 11.10.2018 and the proceedings arising out of F.I.R. No.RC 0062010A0026 and registered as Criminal Case No.1616 of 2018 on the basis of charge sheet dated 27.8.2018 filed by the Central Bureau of Investigation (for short 'the CBI'), pending before the Special Judge, CBI, Court No.3, District Lucknow, under Sections 120(B), 420, 467, 468, 471 IPC and Section 13(2) read with Section 13(1)(c)&(d) of the Prevention of Corruption Act (for short 'the Act').
(3.) The aforesaid case has been registered on the order of this Court passed in Writ Petition No.10503 (MB) of 2009. The case was also being investigated by the Special Investigation team of Uttar Pradesh Police. However, later on, it was transferred to the CBI on the directions of this Court.;