SYED FAREED HAIDER RIZVI Vs. C. B. I.

JUDGEMENT

(1.) Heard Mr. Nandit Kumar Srivastava, learned Senior Counsel, assisted by Mr. J.P. Awasthi and Mr. Mohd. Ibrahim Khan Advocates, representing the applicant as well as Mr. Anurag Kumar Singh, learned counsel for the respondent - CBI, and gone through the record.

(2.) This application under Sec. 482 of The Code of Criminal Procedure, 1973 (hereinafter referred to as the "CrPC") has been filed, impugning the order dtd. 13/12/2018, issuing non-bailable warrants of arrest against the applicant in connection with Criminal Case No.1968 of 2018 (CBI Vs. Sachidanand Dubey and others) under Ss. 120-B read with Ss. 420 and 409 Indian Penal Code, 1860 (hereinafter referred to as the "IPC") and Ss. 13(2) read with Ss. 13(1)(d) of the Prevention of Corruption Act, 1988 (hereinafter referred to as the "PC Act"), pending in the Court of learned Special Judge, CBI, Court No. 2, Lucknow, arising out of Crime No. RC0062014A0008 lodged at Police Station CBI/ACB, Lucknow.

(3.) The applicant was a public servant, employed/posted as District Development Officer, Balrampur during the years 2007 to 2009; at the relevant time, large scale of financial bungling, gross irregularities and misappropriation of public funds allocated under the National Rural Employment Guarantee Scheme (hereinafter referred to as the "NREGS") was reported to have been done by the then government officers/officials in criminal conspiracy and connivance with the private suppliers in purchase of stationery and other materials.