STATE Vs. ALEX PIEDADE SALES

JUDGEMENT

(1.) The Central Bureau of Investigations has invoked the revisional jurisdiction of this Court questioning the order passed by the Special Judge, CBI Court, at Mapusa, Goa in Special Case No. 29/2013/D passed on 28.03.2014, thereby discharging the Accused nos.1 and 2 for offence punishable under Section 13(1)(d) read with Section 15 of the Prevention of Corruption Act, 1988.

(2.) The case of the Applicant against the Accused persons in the final report presented under Section 173 of Cr.P.C. is as under : The Accused no.1 was at the relevant time working as Superintendent of Central Excise, Vasco Range, Goa and Accused no.2 was working as Inspector of Central Excise, Vasco Range, under the Accused no.1. The Accused no. 3 is the proprietor of M/s. Globle Fashion, the Accused no.4 is the proprietor of M/s. Welspin & Branded Impex, the Accused no.5 is the Manager of Welspin and Branded Impex and Accused no.6, the proprietor of M/s. K. D. Impex.

(3.) The Accused nos. 4 and 5 are having factory at Sancoale Industrial Estate, Goa and are claimed to be manufacturers of the garments whereas the Accused no.3 is having factory at plot no. 50, Sancoale Industrial Estate, Goa, and is involved in the manufacture and export of garments.