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Judgment
Prafulla C. Pant, J.—Heard.
By means of this petition, moved u/s 482 of Code of Criminal Procedure, 1973 (for short Cr.P.C.), the Petitioner has sought quashing of the proceedings of CBI Case No. 16 of 2010, State v. Satish Kumar Gupta and others, relating to offences punishable u/s 120-B, 420, 467, 468, 471 of I.P.C., and one punishable u/s 13(1)(d) read with Section 13(2) of Prevention of Corruption Act, 1988, pending in the court of Special Judge (CBI), Dehradun.
Learned Counsel for the Petitioner argued that the Petitioner is innocent. He referred to several documents on record. However, all the points raised are factual in nature, which cannot be examined by this Court, in its jurisdiction u/s 482 of Code of Criminal Procedure The plea of innocence can be seen by the trial court at the time of trial. Also, it is pertinent to mention here that Sub-section (3) of Section 19 of Prevention of Corruption Act, 1988, bars stay of the impugned proceedings.
In the above circumstances, without expressing any opinion as to the final merits of the case, this Court is not inclined to interfere with the trial of the case.
Therefore, the petition u/s 482 of Code of Criminal Procedure is dismissed summarily with the observation that if the Petitioner Shravan Kumar Singhal surrenders before the court concerned, his bail application shall be heard and disposed of without unreasonable delay.