SHIVANANDA KALBURGHI Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Accused Nos. 3 and 6 in C.C.No.1 of 2011 before the Special Court for SPE/CBI cases, Thiruvananthapuram filed, respectively, Crl.M.C.No.5555 of 2022 and Crl.R.P.No.529 of 2022. The 3rd accused seeks to quash the final report. The 6th accused seeks to set aside the charge framed by the Special Court against him.

(2.) Heard the learned counsel appearing for the petitioner in Crl.M.C.No.5555 of 2022, the learned Senior Counsel, appeared for instructions, for the petitioner in Crl.R.P.No.529 of 2022 and the learned Standing Counsel for the CBI.

(3.) C.C.No.1 of 2011 arose on crime No.RC10/A/2008 of the CBI ACB, Thiruvananthapuram. The offences alleged are punishable under Sec. 120B read with Sec. 420 of the Indian Penal Code, 1860 (IPC) and Sec. 13(1)(d) read with Sec. 13(2) of the Prevention of Corruption Act, 1988 (PC Act). The allegations are concerning installation of LED Display Boards at various railway stations under the Thiruvananthapuram Division of the Indian Railways.