RAVINDER KUMAR CHANDOLIA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The present petition is against the order of the trial court dated 29/07/2011 whereby the trial court dismissed the application of the petitioner for dropping of proceeding on the ground that the sanction accorded was illegal and without application of mind.

(2.) The instant case was registered on 21/10/2009 against unknown officials of Department of telecommunication (hereinafter referred to as DOT ), government of India, unknown private persons/companies and others for the offences punishable under section 120-B IPC read with 13(2) r/w 13(1)(d) of the Prevention of Corruption Act (hereinafter referred to as the PC Act ), on the allegations of criminal conspiracy and criminal misconduct, in respect of allotment of Letters of Intent, Unified Access Services (UAS) Licenses and spectrum by the DOT.

(3.) After investigation, the CBI filed a chargesheet against twelve accused person including the present Petitioner, a public servant of the Joint Secretary level.