T. MURALIDHAR BHAGAVAT Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The petitioner has been arraigned as the 4th accused in the final report on which cognizance has been taken by the Special Court -I, CBI/SBE, Ernakulam as C.C.No.4 of 2014, for the offences punishable under Sections 120B read with Section 420 of the Indian Penal Code and Sections 7, 8 and 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988.

(2.) One Subi Mally, who was arraigned as A4 in the FIR, has subsequently turned approver. She had been running a marketing and sourcing company, viz. M/s Subhishi Implex Private Ltd. Mumbai. The said company was allegedly the consultant for M/s Steel Industrial Forgings Limited, shortly called M/s SIFL, of which the first accused was the Managing Director and also M/s AMW ­ MGM Forgings Pvt. Ltd., of which A5 was the Manager and one Mukesh Agarwal was the Managing Director.

(3.) The allegation in short is that a conspiracy was hatched among the accused including the petitioner for procuring a contract for the supply of some machinery for defence purpose to the Ordnance Factory, Medak District, Telengana, of which A3 was the former General Manager.