- (1.) Heard Sri Anil Kumar Bajpai, learned counsel for the applicant and learned A.G.A. on behalf of State.
(2.) This applicant u/s 482 Cr.P.C. has been filed praying for quashing of the charge sheet no. 6 of 1998 submitted by U.P. Vigilance Establishment, Meerut, bearing Inquiry/Investigation No. 124 of 1995, under Sections 420, 467, 468, 471 and 120-B I.P.C. and Section 13 (1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988 in Case No. 30 of 1998, State vs. K.N. Dwivedi and others, pending before Special Judge, Anti Corruption, Meerut.
(3.) The prosecution case is that the applicant while being posted as Competent Authority, Peripheral Area of Urban Land Ceiling, Saharanpur, illegally restored an ex-parte order dated 23.11.1977 vide his order dated 05.01.1990 and on its basis Sri Ganga Ram Raj, Joint Director-cum-Competent Authority by his order dated 01.08.1991 declared the land exempted from Urban Land (Ceiling and Regulation) Act, 1976 (hereinafter referred to as "Act") which was earlier declared to be excess land belonging to the tenure holder, Alla Rakkha son of Natthu, resident of Mohalla Rayabala, District- Saharanapur. The applicant along with Sri Ganga Ram Raj committed the alleged offences under Sections- 420, 467, 468, 471 and 120-B I.P.C. and Section 13 (1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988.;