SANJEEV TEKRIWAL Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Heard Mr. J Ray, learned counsel appearing for and on behalf of the petitioner as well as Mr. SC Keyal, learned counsel representing the CBI.

(2.) The petitioner herein has been arrayed as an accused in CR Case No. 3146/2007 along with another accused u/s 120B/380/411 IPC read with Section 7(1)(c) of the PC Act read with control order passed vide notification No. STA/96/80/PT/174 dated 30.1.1985.

(3.) So far as the case is concerned, on the basis of source information regarding carriage of stolen crude oil by oil tanker No. HR-38A-9371 and UP-86-9709 one SI of Kamargaon, Dist-Golaghat intercepted the said tanker containing alleged stolen crude oil with alleged forged challan purportedly issued by the IOC and interrogation of the driver reveals that they have been deployed by the one Dipen Pathak for procuring the stolen crude oil. After making some preliminary enquiry, ascertaining the factum of forged challan the said SI lodged a complaint leading to registration of Kamargon PS Case No. 32/2004 dated 16.04.2004. Subsequently, the CBI has taken up the charge of the investigation and submitted charge-sheet against two accused persons including the petitioner.