JYOTINDRA KUMAR Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the C.B.I.

(2.) This application is directed against the order dated 24.07.2014 passed by learned A.J.C.-cum-Special Judge, C.B.I, Ranchi in R.C. No.11(A) of 2009(R) whereby and whereunder the prayer made by the petitioner for discharging him from the case, was rejected.

(3.) The facts leading to filing of this case are that on the direction given by this Court in W.P.(PIL) No. 803 of 2009, a preliminary enquiry was made on the matter relating to large scale irregularities and embezzlement of crores of rupees by the Engineers of the Road Construction Department as well as contractors and other persons in the matter of procurement of Bitumen for construction of road wherein it was found that the then Executive Engineers, Road Division, Road Construction Department, Hazaribagh, Shyam Sunder Singh, Birendra Kumar and Sone Lal during the period 2002-07 entered into a criminal conspiracy with M/s. Classic Coal Construction Pvt. Ltd. Whereupon on submission of false/bogus invoices by M/s. Classic Coal Construction Pvt. Ltd. showing procurement of bitumen from Government Company for the execution of work awarded to him, payments were made.