BRAJESH PATHAK Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) By way of the above captioned petition, the petitioner invokes the inherent jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure, 1973 to quash the impugned summoning order dated 20.02.2015 and all the proceedings emanating therefrom in CC No. 01/2015 bearing RC No. 3(A)/2014/CBI/AC-III/N.D. pending before the learned Special Judge (PC Act) (CBI)-6, Patiala House Courts, New Delhi.

(2.) The brief facts stated are that, on the basis of source information against Mr. Brajesh Pathak, the petitioner herein, who is a Member of Parliament, representing the State of Uttar Pradesh and some unknown persons, an FIR No. 3(A)/2014/CBI/AC-III/N.D. was registered by the respondent, i.e. Central Bureau of Investigation (hereinafter referred to as CBI) on 12.06.2014 under Sections 120-B, 420, 467, 468, 471 and 474 Penal Code and under Sec. 13(2) read with Sec. 13(1) (d) of Prevention of Corruption Act, 1988.

(3.) The allegations alleged against the petitioner was that during the period 2011 to 2013, the petitioner entered into a criminal conspiracy with unknown private persons and claimed wrongly inflated reimbursement for eight companion tickets amounting to Rs.2,19,887/- from the Pay and Accounts office, Rajya Sabha Secretariat, New Delhi but had only paid an amount of Rs.10,499.00 for the said eight companion tickets, thereby he unduly claimed an excess amount of Rs. 2,09,338.00 from the Government of India.