C.B.I. Vs. R.C. BHARGAVA

JUDGEMENT

(1.) Present is a criminal revision petition under section 397/401 Cr.P.C against the impugned order dated 12th October, 2004 passed by the ld.Special Judge, P.C Act, Delhi wherein both the respondents have been discharged.

(2.) The case of the petitioner is as under:-

(3.) It is stated that the bids for transportation job of Kandla and Haldia ports alone were considered by the Tender Committee and those for Bombay port were ignored as most of the shipments of car components were likely to arrive at Haldia and Kandla ports. In case of transportation job of Haldia port, decision was taken by the Tender Committee purely on the basis of competitive bids. There is no grievance about that. However, in case of transportation job from Kandla port, it is alleged that the contract for transportation job was given to one Mr.Y.P.Nanda, in the name of his firm M/s Delhi Ahmedabad Roadways (in short referred to as "DAR?) who had not submitted any bid in response to the tender dated 9.6.1984 ignoring all the bids received, including the seven short listed bidders.