CENTRAL BUREAU OF INVESTIGATION Vs. SHAKUNTLA JOSHI

JUDGEMENT

(1.) The present petition has been filed seeking leave to appeal under Sec. 378(2) of the Code of Criminal Procedure, 1973 ('CrPC') against the judgment dtd. 23/9/2021 (hereafter "impugned judgement") passed by the learned Special Judge, (hereafter "Trial Court") PC Act cases, Rouse Avenue Courts Complex, New Delhi in case RC No. 18(a)/2006/SCU.V/CBI/SCR.II/NEW DELHI and CBI Case No. 184/2019, pursuant which the respondents/ accused persons were acquitted of the offences under Sec. 120B of the IPC read with Ss. 419/420/468/471 of the IPC and Sec. 13(1) (d) of the Prevention of Corruption Act, 1988 (hereafter "PC Act").

(2.) The case of the CBI is that the respondents, who are public officials posted in the office of the Registrar of Cooperative Society office ('RCS') entered into a criminal conspiracy with the other private accused persons, to revive the society namely - Ashraya Cooperative Group Housing Society Ltd. (hereafter "subject society"), on the basis of false and fabricated documents including Resignation Letters of Promoter Members, Proceedings Register and Membership Register, in order to acquire the land allotted to the said society by the Delhi Development Authority ('DDA').

(3.) Briefly stated, the facts of the case are, that pursuant to the order dtd. 5/8/2006 passed by this Court, directing Central Bureau of Investigation ('CBI') to conduct a thorough investigation in respect of some Cooperative Group Housing Societies. The present case was registered on 5/10/2006 in relation to the revival of the subject society, which was allegedly sought on the basis of false and forged documents.