ASHOK KUMAR RASWANT Vs. CBI

JUDGEMENT

(1.) PRESENT revision petition has been filed by the petitioner impugning the judgment and order dated 29. 04. 2005 on charge and consequent framing of charge under Section 13 (2) read with Section 13 (1) (e) of the Prevention of Corruption act (hereinafter referred to as "pc Act" ).

(2.) PETITIONER was employed in Delhi Vidyut Board (hereinafter referred to as "dvb") since August 1974 as Meter Reader (Temporary ). He was promoted as Meter reading Inspector on 27. 12. 1990, was given another promotion as Meter Reading inspector (TS) on 1. 4. 1991. In the year 2002, DESU was privatized and since thereafter petitioner was transferred to BSES Rajdhani Power Ltd. (hereinafter referred to as "bses"), where he is presently working.

(3.) A written complaint was filed by Sub-Inspector Shri Lalit Kaushik, CBI-ACB, new Delhi on 22. 02. 2002 against the petitioner under Section 13 (2) read with section 13 (1) (e) of the PC Act alleging therein that the documents seized during the house search of the petitioner in another case, he was found to have acquired disproportionate assets. This complaint culminated into registration of FIR No. RC-DAI-2002-A-0009 dated 22. 02. 2002. After completion of the investigation, chargesheet was filed in the Court of the Special Judge. The trial court, after taking cognizance of the offences as aforesaid, summoned the petitioner and after hearing the parties on charge was pleased to pass the impugned order on 29. 04. 2005, wherein she observed that prima facie the offence under Section 13 (2) read with Section 13 (1) (e) was made out against the petitioner. On the same date, she framed charges against the petitioner. Aggrieved by the said order on charge and consequent framing of charge, petitioner has filed the present revision petition.