RAJIV RANJAN Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) This petition under Sec. 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.') has been filed with a prayer to quash the Charge-sheet No.05/2020 dtd. 21/12/2020 in CBI/SPE/ACB, Bhubaneswar P.S. Case No.RC-06(A)/2018-BBS dtd. 7/6/2018 for the alleged offences u/s.13(2), r/w Sec. 13(1)(d) of the Prevention of Corruption Act, 1988 (hereinafter referred to as 'PCA') and u/s 120-B and 420 of the Indian Penal Code 1860 (hereinafter referred to as 'IPC') which is pending in the Court of the learned Special Judge CBI, Court No.1, Bhubaneswar.

(2.) The facts leading to the present matter, shorn of unnecessary details, is that the S.P., CBI, Anti-Corruption Bureau, Bhubaneswar received certain information from his sources that one Mr. B.P. Verma while working as Executive Director (Works), Rourkela Steel Plant in the year of 2016, conspired with one Shri. P.K. Das (the then DGM - (Electrical), Rourkela Steel Plant), one Shri P.K. Sahoo (the then Executive Director (MM), Rourkela Steel Plant), one Shri S.K. Dua (MD, Reliable Hi-Tech Infrastructure Pvt. Ltd.) and the present Petitioner (DGM - Tech, Rourkela Steel Plant, acting as Technical Advisor to Shri B.P. Verma) and others had conspired to extend undue favour to Reliable Hi-Tech Infrastructure Pvt. Ltd. in matters pertaining to award of contracts, processing of tenders, release of funds/payments, etc.

(3.) The entire case revolves around the Rourkela Steel Plant Coke Oven Battery 6 which was commissioned in the year 2013. The mechanical and electrical job was carried out by M/s. Bhilai Engineering Corporation, being the EPC Contractor after commissioning, for the period of April 2013 to March 2014. Thereafter, the mechanical and electrical maintenance work was awarded to M/s. Bhilai Engineering Corporation on a single tender on non-proprietary basis at a price of Rupees Fifty Five Lakhs per month for the period of April 2014 to March 2015. The contract with M/s. Bhilai Engineering Corporation was extended twice and it finally ended in September, 2015.