CHANDRA SHEKHAR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Prayer in this petition is for quashing of order dated 12.12.2019 (Annexure P-l), passed by the Special Judge, CBI, Haryana at Panchkula in case RC-CHG2004A0013 dated 03.06.2004 under Sections 7, 13(2) read with Section 13(l)(d) of the Prevention of Corruption Act, 1988 at Police Station CBI, ACB, Chandigarh.

(2.) Learned senior counsel has argued that the petitioner is facing prosecution in the aforesaid case on account of registration of FIR with the allegation that the petitioner, who was posted as General Manager, BSNL, has accepted a bribe of Rs. 25,000/- and thereafter, the sanction was granted to prosecute him.

(3.) Learned senior counsel has further submitted that PW-1 Mohinder Singh, Director, Vigilance Department, was examined on 08.05.2006 and during his examination-in-chief or cross-examination, he could not be put to certain questions as there is variation in the audiocassette and its transcription as the cassette was played for the first time on 09.10.2019. The transcription, which was sent to authorities seeking sanction for the prosecution of the petitioner, is not correct as per original cassette.