- (1.) HEARD the learned counsel for the petitioners and the learned counsel for the vigilance on the interlocutory application. Learned counsel appearing for the petitioners submits that initially this application was filed for quashing of the first information report but, subsequently, during pendency of this application, the Court on submission of the charge sheet, took cognizance of the offences punishable under Sections 420, 467, 468, 469, 471, 120 B, 109, 201, 423, 424, 477 A of the Indian Penal Code and Sections 3 (1) (d) read with Section 13 (2) of the Prevention of Corruption Act taken against the petitioner vide order dated 25/10/2010, which has been challenged by way of this interlocutory application.
(2.) THE prayer made in this interlocutory application is hereby allowed. Let this interlocutory application form part of the main application. I.A. No. 1738 of 2012 stands disposed of. Heard learned counsel appearing for the petitioner and learned counsel appearing for the Vigilance.
(3.) INITIALLY this case was filed for quashing of the first information report of Vigilance P.S. Case No. 26 of 2000 (Special Case No.13 of 2000). Subsequently, the order dated 25/10/2010, whereby and whereunder, cognizance of the offences punishable under Sections 420, 467, 468, 469, 471, 120B, 109, 201, 423, 424, 477A of the Indian Penal Code and also under Section 13(1)(d) read with Section 13 (2) of the Prevention of Corruption Act has been taken against the petitioner, was also challenged by way of interlocutory application.;