CENTRAL BUREAU OF INVESTIGATION Vs. PRIYA JAIN

JUDGEMENT

(1.) Criminal Revision Petition under Sec. 397 read with Ss. 401 and 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C") has been filed on behalf of the Revisionist, Central Bureau of Investigation (CBI) for setting aside of the Order dtd. 19/11/2012 vide which the three Respondents namely, Smt. Priya Jain, Shri Praveen Jain and Shri Virender Kaushik were discharged in the Case No.79/2011 arising out of RC No.1(E)/2006/EOU-VII/CBI/ND initiated by the Petitioner, CBI under Sec. 120-B Indian Penal Code, 1860 (hereinafter referred to as "IPC") read with Sec. 420/511/468 & 471 IPC and Sec. 13(2) read with 13(1) (d) of Prevention of Corruption Act, 1988.

(2.) Brief facts as per the allegations made in the FIR, are that Nav Sarva Priya CGHS Society which was lying defunct, was got revived on 19/6/2000 on the basis of forged documents prepared by one Ashwani Kumar Sharma (accused in the Chargesheet) in collusion with the other coaccused persons to get the land allotted to the Society from Delhi Development Authority (DDA) at concessional rates.

(3.) The Nav Sarva Priya CGHS Society ("Society") was formed and registered with RCS Delhi vide Registration No.1293 (GH) on 10/1/1984 by a group of Teachers with the address at 98, Samaipur, Delhi. As per the bye-laws of the Society, land was to be obtained from DDA for constructing residential accommodation for its members. The initial Promoter was Pratap Singh in the year 1984 and there was a list of 80 members which got increased to 105 members over a period of time.