YADUNANDAN CHOUDHARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) These criminal miscellaneous petitions have been filed for quashing the cognizance order of learned Special Judge, CBI, Ranchi and the entire criminal proceeding in R.C.04(A)/2010- AHD-R(F,G,H) whereby and whereunder the cognizance of offence has been taken against the petitioner under Ss. 406, 409, 420, 423, 424, 465 and 120-B of the Indian Penal Code and Sec. 13(2) read with Sec. 13(1)(d) of the Prevention of Corruption Act (in short P.C. Act), 1988.

(2.) All these petitions arise out of the same case, is rooted in the same fact situation, are heard together and shall be disposed of by this common order.

(3.) Petitioners are the engineers and dealing assistants, of the Rural Works Department and are facing prosecution for the registration of firms/company floated by the then Minister and their close relatives as Class-1A Contractor. As per the prosecution case they were not having requisite qualifications/experience and did not fulfil the eligibility criteria for being registered as a Class-IA contractor, but were registered under a criminal conspiracy by the petitioners.