JAGDISH KUMAR ARORA Vs. CBI

JUDGEMENT

(1.) Petitioners in the respective petitions impugn common order on charge dated 28.07.2017, whereby charges have been framed against the petitioners under Section 120B read with Sections 420 and 471 Indian Penal Code and Section 13 (2) read with Section 13 (1) (d) of the Prevention of Corruption Act, 1988 along with substantive offences.

(2.) Jagdish Kumar Arora, (Petitioner in Crl. M.C. 3505 of 2017), was the then Executive Engineer (E & M), Delhi Jal Board, S.K. Chauhan, (Petitioner in Crl. M.C. 3605 of 2017), was the then Assistant Engineer (E & M), Delhi Jal Board and Raman Gupta, (Petitioner in Crl. M.C. 3529 of 2017), a private person and was the Proprietor of M/s Metro Projects and Sales Services.

(3.) It is alleged by the prosecution that on the basis of source information FIR was registered under Section 120 B read with sections 420, 465, 468 and 471 Indian Penal Code and Section 13 (2) read with Section 13 (1) (c) and 13(1) (d) of Prevention of Corruption Act, 1988 on the allegations that during the period 2009 2012, Mr. Jagdish Kumar Arora, the then Executive Engineer (E&M) , Mr. S.K. Chauhan, JE (E&M), SDW-VI DJB and other unknown officers of DJB, hatched a criminal conspiracy with Mr. Raman Gupta, Proprietor of M/s Metro Projects & Sales Services to cause wrongful loss to Delhi Jal Board (DJB) in the matter of purchase of spare parts i.e. machinery/spare parts/pumps and motors etc. of 'Essenpro' make, originally manufactured by M/s Essential Power & Transmission (Pvt.) Limited, 24, Marol Co-op Industrial Estate Limited, M V Road, Andheri (East), Mumbai by using false authorization letter/documents.