Pradeep Kumar Srivastav vs State Of U.P.And Another
2015 Latest Caselaw 4739 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 33493 of 2015
 

 
Applicant :- Pradeep Kumar Srivastav
 
Opposite Party :- State Of U.P.And Another
 
Counsel for Applicant :- Ramesh Chandra Yadav
 
Counsel for Opposite Party :- G.A.,Nazrul Islam Jafri
 

 
Hon'ble Arun Tandon,J.

Heard learned counsel for the parties.

Applicant before this Court seeks quashing of the of the summoning order dated 7.8.2015 passed by the Special Judge, Anti- Corruption, CBI, Ghaziabad in Special Case No. 12 of 2015 (CBI Vs. Dr. Sarasati Prasad Pathak and others), under Sections 120B, 409, 468, 471 I.P.C. and Section 13(2) read with Section 13(1)(D) of the Prevention of Corruption Act, 1988 and substantive offences punishable under Section 409 I.P.C. and 13(2) read with 13(1)(D) of the Prevention of Corruption Act, 1988, Police Station CBI/STF, Delhi. 

No case for quashing of the summoning order is made out.  the prayer in that regard is rejected.

However, liberty is granted to the applicant to file an application for bail, which shall be considered by the authority concerned in accordance with law at the earliest possible.

The application is disposed of.

Order Date :- 27.11.2015

Ashish Pd.