SANJEEV KUMAR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) CRM No.6140 of 2012

(2.) The instant criminal revision has been filed under Section 401 of the Code of Criminal Procedure for quashing of order to frame charge dated 04.11.2011 (Annexure P/1), Charge-sheet framed vide order dated 26.11.2011 (Annexure P/2) and Order regarding non-supply of documents dated 05.12.2011 (Annexure P/3) in case FIR No. 2(A) 2005 dated 16.02.2005, under Sections 120-B, 471 of the Indian Penal Code and Sections 1(2) read with 13(1)(d) of the Prevention of Corruption Act, 1988, (hereinafter referred to as the PC Act) registered at Police Station CBI, ACU-IX, New Delhi.

(3.) Brief facts of the case are that for implementation of District Primary Education Programme (DPEP) in the State of Haryana, a society known as "Haryana Prathmik Shiksha Pariyojna Parishad" (HPSPP) was formed. Accused-Sanjeev Kumar, an IAS Officer, remained SPD of HPSPP, in the years 1998-99 and 1999-2000. He, as SPD, was responsible for various activities, being undertaken under DPEP and approved all the purchases made by District Project Coordinator (DPC). It is alleged that Sanjeev Kumar, Smt. Kiran Mishra, Deputy Director Media and Raj Kumar Sharma (Approver) and other unknown persons, in conspiracy with each other, committed irregularities, in purchase of various items. It is further alleged that accused-Sanjeev Kumar accorded sanction of Rs.3,51,900/- for purchase of LCD Projector, under the DPEP Programme.