BRAJENDRA KUMAR TIWARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant petition has been filed under Sec. 482 of the Code of Criminal Procedure for the following relief(s):

(2.) The brief facts of the case leading to filing of the present petition requires to be enumerated herein, as under:

(3.) The FIR was registered on 27/1/2003 by the CBI Dhanbad against the complaint letter no.15(48)/91 viz. dtd. 23/1/2003 of Shri P. Ananth Krishnan, CVO, CSIR, Delhi against Dr. T.N. Singh and others who all are scientists/Ex-Scientists or officials of CMRI, Dhanbad, wherein it was alleged that there had been a massive mulching of CSIR Funds by the aforesaid officials of CMRI during April 1999 to June 1999 in connection with purchase of various scientific items/equipment. It has been further alleged in the FIR that during the period of April 1999 to June 1999 accused officials of CMRI Dhanbad in connivance with some general order supplier firms caused purchase of scientific equipment items of highly inflated rates on limited Tender basis wither by splitting the requirement or by keeping the estimated cost within Rs.2.00 lakhs which is the ceiling for limited tendering and thus, caused wrongful loss of Rs.50.00 lacs (fifty lakhs) only approx. to CMRI Dhanbad in Labourator of CSIR and corresponding wrongful gain to themselves.