CBI Vs. SRIOM DALAL

JUDGEMENT

(1.) The present revision petition has been preferred by the Central Bureau of Investigation seeking quashing of the order dated 30.8.2011 by Special Judge, CBI-01, Patiala House Courts, New Delhi in R.C No.07220009(E)/0006 /2009-CBI-EOU-III, New Delhi whereby the respondent has been discharged of the offence under Section 7 of the Prevention of Corruption Act (for short P.C Act) and Section 120B of the IPC.

(2.) One Kedar Nath Bansal, Chairman of Echelon Institute of Technology, (EIT), Faridabad lodged a complaint against the then Chairman of All India Council of Technical Education (hereinafter called as 'AICTE') and three others including the respondent on 8.7.2009 alleging that the accused persons in pursuance of a criminal conspiracy demanded illegal gratification from him for permitting increase in the number of seats in EIT for the academic year 2008-09 and also by covert and overt ways forestalled the extension of approval of the institute. It was alleged by aforesaid Kedar Nath Bansal that he had made a complaint with the Secretary of Higher Education, Ministry of Human Resource Development whereafter the grievance of the complainant was redressed. As a retaliatory measure, the accused persons being associated with AICTE organized a raid in the premises of the institute on the basis of unverified and flimsy complaints.

(3.) The respondent, at the relevant time was posted as Regional Officer, North West Regional Office, AICTE, Chandigarh. The other accused persons were H.C.Rai, the then advisor (E&T), AICTE; Smt.Rominder Randhawa, Deputy Director, AICTE and R.A.Yadav, Chairman of AICTE.