CHANDINI SRIVASTAVA Vs. CBI AND ORS.

JUDGEMENT

(1.) The petitioner, Smt. Chandni Srivastava, an accused in FIR No. RC/AC -1/2011/A0001 has put up a challenge to the order dated 02.02.2013 passed by the then District & Sessions Judge, Delhi in T.P (Criminal) No. 386/12 whereby the prayer made on behalf of the petitioner for clubbing the two charge sheets filed in the aforesaid case namely charge sheet No. 3/2011 and 4/2011 and holding one trial for both the charge sheets, was rejected.

(2.) The facts leading to lodging of the FIR No. RC/AC - 1/2011/A0001, are as hereunder.

(3.) CBI received reliable source information that one B.L. Bajaj was having close contact with one Mr.A.K. Srivastava who had taken over as Chairman cum Managing Director of National Aluminum Company (NALCO), a Government of India undertaking, having its office at Bhubaneswar. The information further revealed that aforesaid B.L. Bajaj was acting as a middleman for A.K. Srivastava for arranging bribe money by corrupt and illegal methods from the bidders/suppliers of NALCO and was handing over the same to Mr.A.K. Srivastava.