ASHOK SURI Vs. CBI AND ORS.

JUDGEMENT

(1.) THE applicant is the accused no.2 in CBI Special Case No.82 of 2010 pending before the Court of the Special Judge (CBI) for Greater Mumbai. There are three other accused in the said case i.e. one Dhananjay Kumar (accused no.1), one Rajesh Shah (accused no.3) and one Nitin Vyas (accused no.4). The allegation against the applicant and the other accused is in respect of offences punishable under section 120B of the IPC and section 12 of the Prevention of Corruption Act, 1988. The applicant had made an application for discharge, but the learned Special Judge rejected the said application by an order dated 15th June 2013. Being aggrieved by the said order, the applicant has approached this Court, invoking the inherent powers of this Court, and praying that the order dated 15th June 2013 be set aside and the applicant be discharged from the said case.

(2.) THE case arose on the basis of the First Information Report registered by the Superintendent of Police, CBI, ACB Mumbai on 'reliable information'.

(3.) THE facts alleged in the police report are as follows : -