PRADEEP GARG Vs. C B I NEW DELHI

JUDGEMENT

(1.) Supplementary affidavit filed by learned counsel for the applicant and supplementary counter affidavit filed by learned counsel for the C.B.I. today are taken on record.

(2.) At the very outset it is made clear that the reasons for hearing Sri Gopal S. Chaturvedi, learned Senior Advocate appearing on behalf of the applicant has already been incorporated in the order dated 10.11.2017 passed by this Court in the present case, hence for the sake of brevity, the same is not being repeated in the present order.

(3.) The brief facts of the case are that an F.I.R. was registered against one Yadav Singh and others vide case crime no. 371 of 2012 under sections 409, 420, 466, 467, 469, 471 and 120-B I.P.C. and 13 (1) (d) read with 13 (2) of the P.C. Act on 13.1.2012 at police station Sector 39 Noida, Gautam Budh Nagar U.P. for the alleged corrupt practices while executing engineering work between 14.12.2011 and 23.12.2011 in which agreement bonds of Rs. 954.38 crores were executed by Engineering Department of Noida. The investigation of the case was initially carried out by the local police but thereafter the same was entrusted on 3.11.2012 to C.B.C.I.D. which submitted final report on 13.1.2014 and on 27.11.2014, the final report was accepted by the Special Judge S.C./S.T. Act, Gautam Budh Nagar. On 16.7.2015, the Lucknow Bench of this Court has passed an order in Misc. Bench No. 12396 of 2014 (Dr. Nutan Thakur vs. State of U.P. & others) directing the C.B.I. to conduct investigate into all allegations of corruption and amassing of unaccounted money against ninth respondent ( in the said petition) Yadav Singh, the then Chief Engineer, Noida, Greater Noida and Yamuna Express Authorities and in regard to all transactions, persons and entities connected thereto.