SANDEEP KUMAR CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant criminal miscellaneous petition has been filed under Sec. 482 CrPC seeking quashing of FIR No. 229/2021 registered at Police Station CPS ACB, Jaipur, District ACB O.P. Siu Jaipur for offences under Ss. 7A and 8 of the Prevention of Corruption (Amendment) Act, 2018 and Sec. 120-B of IPC.

(2.) This case has come up for hearing by virtue of being listed before this Court as per the directions of Hon'ble the Chief Justice.

(3.) The brief facts of the case are that a complaint came to be filed by the Additional Superintendent of Police, ACB (hereinafter referred to as 'ASP') at the Headquarter, ACB stating therein that an overview and analysis of a video clip which was being broadcasted on Zee Media Television Channel on 10/6/2021 revealed that there was a bill amount of Rs.276.00 crores which was to be paid by Nagar Nigam Greater Jaipur to a company named BVG in exchange for their cleaning services. It is also stated by him that there is conversation between representatives of BVG company and Mr. Rajaram Gurjar, husband of the then suspended mayor (herein after referred to as the 'mayor'), Nagar Nigam Greater, Jaipur regarding payment of 10 percent of the pending bill amount, i.e. Rs.20.00 crores, to Mr. Rajaram, in exchange of which he would get the pending bills cleared. It was felt by the ASP that a case of taking undue advantage by using his personal influence with a public servant was prima facie made out against Mr. Rajaram Gurjar. Upon filing of the said complaint, a preliminary enquiry No. 03/2021 was registered and the investigation was handed over to the Additional Superintendent of Police, Special Investigation Unit, ACB, Jaipur who had filed the complaint at the Headquarter in the first instance on 10/6/2021.