- (1.) Heard Sri Ranvijay Chaubey, learned counsel for the applicant, Sri Gyan Prakash, learned Sr. Counsel assisted by Sri Sanjay Kumar Yadav, learned counsel for the C.B.I.
(2.) The present application has been filed with a prayer to quash the impugned charge sheet dated 1.7.2019 and cognizance order dated 1.7.2019 as well as entire proceeding of Special Case No. 7 of 2019, arising out of F.I.R. No. rc0062016A0023, u/s 120B, 420, 468 and 471 IPC and 13(2) read with Section 13(1)(d) of Prevention of Corruption Act, P.S. C.B.I./SPE, District Lucknow.
(3.) It has been argued by the learned counsel for the applicant that applicant has been falsely implicated. Applicant is employee of Sanjay Aggrawal, who is proprietor of M/s. Karishma Health, Lucknow. As per allegation in the F.I.R. an account was opened by applicant stating himself to be properietor of M/s. C.I. Laboratory by using some forged drug license as there was no such genuine firm by the said name owned by applicant. It is further alleged that some amount was received in the aforesaid account, which amount was later on transferred to Sanjay Aggrawal. It is further argued that he was initially an employee of Sanjay Aggrawal and he has only made one signature in Hindi while opening bank account and has not had any transaction through the said bank account. The entire transactions have been made by Sanjay Aggrawal. These facts have not been taken into consideration by the Investigating Officer and the charge sheet has been filed in a routine manner against him which needs to be quashed.;