(1.) This petition under Sec. 397 Cr.P.C. is directed against the orders on framing of charges dtd. 16/12/2020 and 23/12/2020 passed in CC No. 249/2019 by Ld. Special Judge, (CBI -05), (Prevention of Corruption Act), Rouse Avenue District Court, New Delhi.
(2.) The facts, in brief, leading to the present petition are as follows:
(3.) Investigation revealed that all the firms except M/s Sunsilk Carpet furnishers were found to be nonexistent firms. No such firms were found at the given addresses. The EMD draft of M/s Vidhi Carpets and M/s Vimala Enterprises of Rs.2.0 lacs each were returned by the tender committee by taking bogus receipts on their letters only and there was no detail mentioned regarding the persons who actually received these back. These drafts were further cancelled and deposited by Sh. Vibhuti Thakur, Proprietor Sunsilk Carpets & Furnishers in his A/c No.12598 opened at Canara Bank, South Extn-1, New Delhi in the name of Sunsilk Carpets and Furnishers and another A/c No.010454632508 opened at SBI, Subrota Park, New Delhi in the name of Sunsilk Carpets and Furnishers. These facts establish that other firms were dummy firms of Sh. Vibhuti Thakur.