LT GEN TEJINDER SINGH Vs. CBI

JUDGEMENT

(1.) The Petitioner Lt.Gen.Tejinder Singh (Retd.) has been chargesheeted in RC No.AC-1(2012)A/0014/CBI, New Delhi for committing the offence punishable under Section 12 of Prevention of Corruption Act, 1988.

(2.) The case RC No.AC-1(2012)A/0014/CBI, New Delhi was registered on 19.10.2012 on the basis of complaint made by Gen.V.K.Singh (Retd.) in respect of the incident that allegedly took place in his office on 22.09.2010.

(3.) During investigation, the Petitioner was not arrested and while filing the chargesheet No.04 dated 15.07.2014 in RC No.AC-1(2012)A/0014/CBI, New Delhi, in column No.11(A)(xii) where date of arrest was required to be mentioned, it is shown as 'Not Arrested'.