CHANDAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this application, the applicant has challenged order dated 20th September, 2019, passed by the Court of Special Judge (CBI), Nagpur, whereby an application for discharge filed by the applicant (original accused No.3) was rejected.

(2.) The applicant is one of the accused along with others in an FIR registered against them for alleged offences under Sections 13(1)(c), 13(1)(d), 13(2) r/w 15 of the Prevention of Corruption Act and Sections 420 , 468 , 421 , 109 , 120-B of the Indian Penal Code.

(3.) The registration of the offences pertains to an alleged scam, which had occurred concerning irrigation projects being implemented by the Vidarbha Irrigation Development Corporation. The applicant was working as Divisional Accounts Officer and he was posted at the Ambhora Lift Irrigation Division, Bhiwapur, during the relevant period when the illegalities are said to have been committed. It is alleged against the applicant that he along with the other accused persons connived to cause wrongful loss to the State exchequer and to assist private contractors in illegally making financial gains at the cost of public exchequer. It is alleged that the tender costs were illegally updated in collusion with the directors of the successful tenderer company, thereby allegedly causing financial burden on the State exchequer to the tune of Rs.56,57,32,680/-.