CHANDRA SHEKHAR Vs. CBI/ACB

JUDGEMENT

(1.) Prayer in this petition is for quashing of order dated 19.03.2018 (Annexure P-7), passed by the Special Judicial Magistrate, CBI, Haryana at Panchkula as well as order dated 07.05.2018 (Anneuxre P-9), passed by the Additional Sessions Judge-cum-Special Judge (CBI), Haryana at Panchkula in case FIR No. RC/CHG2008 (A) 0022, under Sections 120-B, 420 and 477 of the IPC at Police Station CBI, ACB, Chandigarh, vide which the application, filed by the petitioner under Sections 322 and 323 of Cr.P.C. has been dismissed.

(2.) In nutshell, the facts of the case are that petitioner Chandra Shekhar, the then General Manager, BSNL, was caught red handed on 03.06.2004 while demanding and accepting a bribe of Rs. 25,000/-, which was followed by a search conducted in the official residence of the petitioner, where a sum of Rs. 45,03,450/- was recovered apart from other documents.

(3.) After the chargesheet was presented by the CBI on 22.05.2019, the petitioner filed a petition bearing CRM-M-37039-2014 before this Court seeking quashing of the present FIR, which was dismissed, vide order dated 24.10.2017. The operative part of the order reads as under: