ARUN KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Instant petition has been filed for quashing the order dtd. 3/10/2019 passed by learned Special Judge, CBI, Ranchi in Misc. Criminal Application No.950 of 2019 in R.C. 20(A)/2009-R whereby and whereunder the petition filed for discharge under Sec. 227 read with Sec. 239 of the Cr.P.C., has been rejected.

(2.) Earlier the petitioner had moved in Cr.M.P. No.562 of 2011 for quashing of the cognizance was rejected vide order dtd. 28/2/2012 by the co-ordinate Bench of this Court.

(3.) As per the charge sheet, this petitioner was working in the capacity of Junior Engineer and looking after the work of 'Special Repair work in Km 61, 62, 63 and 64 of Seraikella-Chaibasa Road in Km 1, 2, 4 and 5 of Chaibasa-Bypass Road for the year 2006-07', being executed by M/s Nav Nirman Builders, Jamshedpur. It is alleged that he conspired with Dharamvir Bhadoria and committed criminal misconduct by preparing the measurement book and bills which were not supported by invoices pertaining to the procurement of bitumen from the Government Oil Companies. The petitioner abusing his official position facilitated the accused firm in passing of the bills without any bitumen invoice. Further, he did not conduct physical verification of bitumen drums at the work-site.