Ramesh Sinha, J. - (1.) Heard Sri Dileep Kumar, learned counsel for the applicant and Sri Amrit Raj Chaurasia, learned AGA for the State and perused the material brought on record.
(2.) The present 482 Cr.P.C. Application has been filed with the prayer to quash the charge sheet dated 18.9.2018 being charge sheet no.291 of 2018 and entire proceedings of criminal case no.160 of 2018/ State Vs. P.C. Gupta and others based on charge sheet arising out of case crime no.0421 of 2018, P.S. Kasna, district Gautam Budh Nagar, pending in the court of Special Judge, Court No.2, Anti Corruption, Meerut u/s 420, 467, 468 471, 120-B IPC and 13(1)(C), 13(1)(d) and 13(2) of Prevention of Corruption Act so far as it relates to the applicant and the order dated 20.9.2018 passed by Special Judge, Court No.2, Anti Corruption, Meerut by which learned Special Judge has taken cognizance and issued process as against the applicant.
(3.) The brief facts of the case are that an FIR was lodged against the applicant and twenty other co-accused persons along with other officials of Yamuna Expressway, Industrial Development Authority, Kasna, Gautam Buddha Nagar by opposite party no.2 on 3.6.2018 at Police Station Kasna, District Gautam Buddha Nagar which was registered as Case Crime No.421 of 2018, u/s 420, 467, 468, 471, 120-B IPC and 13 of Prevention of Corruption Act, 1988.;