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Judgment
7 paragraphs · 245 wordsMr. Vikas Deep Jain, Advocate, present for the applicant.
Ms. Mamta Joshi, Brief Holder, present for the State/respondent No.1.
Mr. Sandeep Tandon, Advocate, present for the respondent No.2/CBI.
A first information report has been lodged by respondent No.2 against the present applicant, which has been registered as FIR No.RC0072015A0006 for the offences punishable under Sections 120B / 420 / 468 / 471 of IPC read with Sections 13 (2), 13(1) (d) of the Prevention of Corruption Act, 1988, at Police Station CBI SPE, Dehradun. After investigation, police submitted the charge sheet against the present applicant under Sections 120B / 420 / 477A of IPC read with Sections 13(2), 13 (1) (d) of the Prevention of Corruption Act, 1988. Consequently, the learned court below took cognizance in the matter and issued summon against the applicant. Hence, the applicant has filed the present application under Section 482 Cr.P.C., invoking the inherent jurisdiction of this Court.
Considering the overall facts and circumstances of the case, no interference is being called for by this Court in the matter.
However, the applicant would be at liberty to move an application for his bail before the court concerned, which shall be considered, as far as possible, on the same day itself on its merit, in accordance with law, considering the fact that the applicant is an Additional General Manager in BHEL.
With the aforesaid observation, the application filed under Section 482 Cr.P.C., stands disposed.