ANKUR CHAWLA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) IN the above captioned two petitions, the challenge is to common impugned order of 22nd May, 2012 vide which petitioners have been called upon to face the trial in CC No. 30/2012 -RC No. 3(A)/2009 -CBI/ACU -IX New Delhi the matter of State (CBI) vs. R Vasudevan & ORs.

(2.) THE precise Charge against petitioners is that during the period of October/November, 2009 petitioners herein had abetted co -accused -R.Vasudevan to accept illegal gratification of Rupees Ten Lacs for passing favourable order in favour of Atul Maheshwari (since expired) in Amar Ujala case. Petitioner -Vikas Shukla is said to have delivered Rupees Ten Lacs to co -accused Manoj Kumar Banthia on the directions of petitioner -Ankur Chawla at Room No. 606, Hotel Sheraton, New Delhi. Petitioner -Ankur Chawla is said to have conspired in commission of offence under Section 12 of Prevention of Corruption Act, 1988.

(3.) THE factual background of this case as spelt out in the impugned judgment needs to be noticed for a proper understanding of this case. The facts of this case, as culled out from the impugned order, are as under: -