CENTRAL BUREAU OF INVESTIGATION Vs. PRAMOD KUMAR MANOCHA

JUDGEMENT

(1.) THIS prosecution is sequel to the security scam which broke out in the year 1992.

(2.) THE prosecution is launched by Central Bureau of Investigation (in short C.B.I.) charging accused in this case for commission of various offences under Sec. 120(B) read with Sections 403, 409 of Indian Penal Code and Sec. 13(2) read with Sec. 13(1)(c) & (d) of Prevention of Corruption Act, 1988 and Substantive offences under Sections 403 and 409 of Indian Penal Code and Sec.13(2) read with Sec. 13(1)(c) & (d) of Prevention of Corruption Act, 1988.

(3.) THE CBI registered the case against the said Accused on 15th April, 1993 vide CBI Case No.R.C.No.2(A)/92-ACU(VII)/CBI/NEW DELHI, and then submitted the report/chargesheet before the Special Court on 15th December, 1994. The said case has been filed in this Court under the provisions of Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992, (hereinafter referred to as the said Special Court Act for the sake of brevity), as the offences concerned relate to the securities as defined under Sec. 2(c) of the said Special Court Act.