VINOD KASHYAP AND ORS. Vs. C.B.I.

JUDGEMENT

(1.) The petitioners have filed the present petition under Section 482 Cr.P.C. seeking quashing of the order dated 4th September, 2014 passed by the Court of Special Judge CBI-05, Patiala House Courts, in the case titled as CBI v. S.K. Khanna & Ors., being RC No.2172011A0008/ACU-IV/CBI/New Delhi, under Sections 120- B/420 IPC read with Sections 13(2) & 13(1)(D) of the Prevention of Corruption Act, thereby summoning the petitioners.

(2.) On 30th June, 2011, the CBI registered the above said RC against the petitioners and some other persons. It was alleged that the accused public servants entered into a criminal conspiracy with the other co-accused and created false records in respect of number of employees engaged, inflated the number of excluded employees and thereby manipulated the amount of provident fund liability which was due and payable by M/s. B.L.Kashyap & Sons Ltd.

(3.) Mr.Dayan Krishnan, learned Senior counsel appearing on behalf of the petitioners has referred Annexure P-1, i.e. copy of the charge-sheet and the order dated 4th September, 2014 passed by the Court of Special Judge PC Act (CBI-05), New Delhi in the case titled as CBI v. S.K. Khanna & Ors. He has also referred paras 12 & 13 of the charge-sheet which read as under:-