NATWAR RATERIA Vs. CBI

JUDGEMENT

(1.) By way of the present petition, the petitioner has assailed the order dated 03.09.2014 passed by learned Special Judge-II, CBI, Rohini Courts, Delhi whereby the application moved by the petitioner for cessation of proceedings against him, has been dismissed.

(2.) Filtering unnecessary details, the relevant facts of the present case are that the petitioner was charge-sheeted along with Mr. Dalip Singh Judev as co-accused. The allegations as per the case set-up in the charge-sheet are that in a sting operation conducted on 05.11.2003 at Room No.822, Hotel Taj Maan Singh, New Delhi, accused Dalip Singh Judev (hereinafter referred to as accused A-1), who was the then Union Minster of State for Environment and Forest received a sum of Rs.9,00,000/- (Rupees Nine lakhs) with regard to mining project in the State of Chattisgarh and Orissa, in the presence of the present petitioner who was working as Additional Private Secretary to A-1 at the relevant time. Some more persons were also charge-sheeted besides them but their role is not relevant to be discussed as they are not relevant for deciding the present petition.

(3.) The trial court record reveals that the petitioner (who is an accused No.2 before the Court below) was charged along with A-1for the offence of conspiracy punishable under Section 120B Indian Penal Code (for short, "IPC") read with Section 7 of Prevention of Corruption Act, 1988 (for short, "PC Act"). A-1 was also charged for the substantive offence under Section 7 of PC Act vide order dated 24.04.2007.