LAWS(ALL)-2024-4-159

SUJIT KUMAR MAURYA Vs. UNION OF INDIA

Decided On April 27, 2024
Sujit Kumar Maurya Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) This writ petition has been instituted by the petitioner, an Assistant Grade-II (Technical) employed with the Food Corporation of India, who is facing both a criminal trial and disciplinary proceedings on the same set of facts.

(2.) The substance of the prosecution, pending before the Special Judge, CBI Court, Lucknow and the departmental inquiry, is that the petitioner, while working as an Assistant Grade-II (Technical) at the Food Corporation of India, CWC Shahganj, demanded illegal gratification to the tune of Rs.10,000.00 per truck from one Sher Bahadur Yadav, a nephew of the complainant, Dhaniram Yadav, partner with a certain M/s. Amita Industries, Katehri, Pratappur, Chamurkha, Ambedkar Nagar on 10/1/2023 for passing/ accepting a consignment of Custom Milled Rice (for short, 'CMR'), processed by the firm aforesaid. A written complaint of the demand was addressed to the Central Bureau of Investigation ('CBI' for short), Lucknow by Dhaniram Yadav on 11/1/2023, saying that the petitioner had made a demand of Rs.10,000.00 per truck for clearance of CMR, processed by the complainant's firm. On the basis of the complaint, the CBI-Anti-Corruption Bureau ('ACB' for short), Lucknow laid a trap, where the petitioner is said to have been caught red-handed, while accepting illegal gratification to the tune of Rs.1.00 lakh. Out of the said sum, Rs.50,000.00 were recovered from the drawer of the petitioner's office table, whereas the balance of Rs.50,000.00 from a gray backpack, carried by Sandeep Kumar, a personal helper of the petitioner. The trap and arrest were done on 12/1/2023. The petitioner was placed under suspension vide order dtd. 13/1/2023. There is also a case about the petitioner attempting to misguide the CBI, when they went to search his residence by taking the agency to another man's house.

(3.) Shorn of unnecessary details, the petitioner was arrested by a team of the CBI-ACB, Lucknow on 12/1/2023 in a case of trap, leading to the registration of Crime No. RC0062023A0002 dtd. 11/1/2023. The First Information Report, that was registered on 11/1/2023, is based on a written complaint, also dtd. 11/1/2023, received by the Head of Branch, CBI-ACB, Lucknow from Dhaniram Yadav, partner M/s. Amita Industries, Katehri, Pratappur, Chamurkha, Ambedkar Nagar. The short complaint says that the complainant, Dhaniram Yadav is a partner in the firm aforesaid and his firm processes rice for the Government. The firm, after processing rice, delivers it according to the directions of the Government to the Food Corporation of India, Shahganj. The firm receives remuneration for processing rice by the Government.