JUDGEMENT
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(1.)Heard Sri Rohit Tripathi, learned counsel for the petitioners, Sri Gaurav Mehrotra, learned counsel for opposite party no.1 and Surya Bhan Pandey, learned Assistant Solicitor General of India for opposite parties no.2 and 3.
(2.)Learned counsel for the petitioners submits that petitioners are proprietors of a business firms,namely, Siddhi Traders,M/S Guru Kripa Enterprises and Saumya Prakashan. In connection with irregularities in the implementation of the National Rural Health Mission( NRHM), petitioners were named in three FIRs, namely, F.I.R.no.3A of 2012 under section 120-B I.P.C. read with sections 409,420,468 and 471 I.P.C. and sections 13(2) read with 13(1) (d) of the Prevention of Corruption Act,1988, F.I.R. No.2A of 2012, under Sections 409,420,468 & 471 I.P.C. and section 13(2)" read with 13(1) (d) of the Prevention of Corruption Act, 1988 and F.I.R. No. E0003 of 2012 under sections 409,420,468 & 471 I.P.C." and Sections 13(2)" read with 13(1) (d) of Prevention of Corruption Act,1988."
(3.)It is further submitted by learned counsel for the petitioners that in due course charge-sheet was submitted by CBI before Special Judge (CBI) in the aforesaid cases. The F.I.R. in RC No.2A of 2012 was registered as Case no.03 of 2012, F.I.R. in RC No.3A of 2012 was registered" as case no.04 of 2013 and the F.I.R. No.E0003 of 2012 was registered" as Case no.04 of 2012. The petitioners being named in the charge-sheet were summoned by the Special Court (CBI) at Ghazibad. The petitioners put in appearance and were enlarged on bail.
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