PRADUMAN KUMAR JAIN Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The petitioner's bail application was rejected by the Special Judge, Delhi on 4.3.1998. Thereafter, the petitioner has approached this Court for the grant of bail in a case arising out of the FIR filed by CBI in a case under Section 120B read with Sections 420,465,467,468,471, Indian Penal Code and Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988.

(2.) The Social Welfare Department of Government of National Capital Territory of Delhi awarded contracts to Super Bazzar, Delhi for supplying high protein biscuits of specified quality and ground nuts to various Anganwadies in Delhi pursuant to a scheme for providing supplementary nutritions to children and destitute mothers belonging to poor families.

(3.) The Super Bazar in turn awarded a contract to M/s. Mahamaya Foods, a partnership firm at Shahdara, Delhi. The petitioner P.K. Jain and accused Satpal Ahuja have been partners of M/s. Mahamaya Foods. The high protein biscuits were to be supplied in the year 1993-94, 1994-95 and ground nuts during 1995-96. M/s. Mahamaya Foods claimed and received around Ks. 9 crores from the Social Welfare Department, Delhi through Super Bazzar against the alleged supply of biscuits from April, 1993 to September, 1995.