PUNEET SABHARWAL Vs. CBI

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals call in question the correctness of the judgment of the High Court of Delhi at New Delhi dtd. 1/12/2020 in Writ Petition (Criminal) No. 200 of 2010 and Writ Petition (Criminal) No. 339 of 2010. These proceedings in the High Court, in turn, challenged the Order on charge dtd. 21/2/2006, as well as the charges framed on 28/2/2006, by the Special Judge, Delhi. While the charge against the appellant Puneet Sabharwal was under Sec. 109 IPC read with Sec. 13(1)(e) and 13(2) of the Prevention of Corruption Act, 1988, the charge against appellant R.C. Sabharwal was under Sec. 13(1)(e) read with 13(2) of the Prevention of Corruption Act, 1988. In substance, the charge was that appellant R.C. Sabharwal owned assets disproportionate to known sources of income and the appellant Puneet Sabharwal, son of R.C. Sabharwal, has abetted him in the commission of the said offence. The High Court, by the impugned order, dismissed the petitions. Aggrieved, the appellants are before us.

(3.) On 23/8/1995, based on source information, the Anti- Corruption Bureau, New Delhi, District New Delhi registered a First Information Report in Crime No.RC-74(A)/95-DLI.