CHANDRASWAMI Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Leave granted.

(2.) A complaint dated 25-8-1987 was received from one Shri Lakhu Bhai Pathak of U.K. whereupon a case under Section 120-B read with Section 420, I.P.C. was registered against the appellants.

(3.) In brief, the allegations of the aforesaid complainant were that during the year 1983, the appellants came in contact with the complainant Lakhu Bhai pathak and led him to believe that they wielded sufficient influence in India to secure for him lucrative contracts in India. It was further alleged that in the month of December, 1983, the appellants induced him to pay an amount of US$ one lakh for procuring a contract for him. This amount was alleged to have been paid to appellant No. 1, Chandra-swami, by two cheques, one for US$ 27,000, dated 29-12-1983 and another for US$ 73,000, dated 30-12-1983. Both the cheques were stated to have been handed over to appellant No. 1 on January 4, 1984 in New York.