CENTRAL BUREAU OF INVESTIGATION Vs. SARVODAYA HIGHWAYS LTD.

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The instant appeal at the instance of Central Bureau of Investigation[Hereinafter, referred to as "appellant-CBI"] takes exception to the judgment and final order dtd. 18/7/2022 passed by the High Court of Punjab and Haryana at Chandigarh in CRMM No. 31272 of 2018 (O&M)[Hereinafter, referred to as "High Court".]. By the impugned judgment, the High Court allowed the petition under Sec. 482 of the Code of Criminal Procedure, 1973,[Hereinafter, referred to as "CrPC".] [Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS)] filed by respondent No. 1-M/s. Sarvodaya Highways Ltd.[Hereinafter, referred to as "respondent No.1-Company or defaulter company".] and its Directors i.e., respondent No. 2-Gurinder Kumar Garg, respondent No.3-Aruna Garg, respondent No.4-Aashutosh Garg and respondent No.5-Aayush Garg, and thereby quashed the entire proceedings arising out of the FIR RC No. BD1/2015/E/0002/CBI/BS&FS/DLI registered by the appellant-CBI for the offences punishable under Sec. 120B read with Ss. 406, 420, 467, 468 and 471 of the Indian Penal Code, 1860[Hereinafter, referred to as "IPC".] and Ss. 13(2) read with 13(1)(d) of the Prevention of Corruption of Act, 1988[Hereinafter, referred to as "PC Act".]. Consequently, the proceedings arising out of the chargesheet No. RC.BD/2015/E/2002 dtd. 30/11/2016 filed pursuant to investigation in the aforesaid FIR also came to be quashed.