- (1.) Since the issue needs adjudication in these petitions is common, therefore, proposed to be taken up for hearing and disposal together.
(2.) In Central Bureau of Investigation (in short 'CBI'), Shimla branch a case vide FIR No.RC0962011A0005 came to be registered on 1.8.2011 under Section 120-B read with Sections 420, 477-A of Indian Penal Code and Section 13(1)(d) read with Section 13(2) of Prevention of Corruption Act, 1988 against Sh. V.P. Kaushik, the then Divisional Engineer Telecom, Sh. Daya Chand, the then Sub-Divisional Engineer Telecom and Sh. Ashutosh Dobrial, the then Junior Telecom Officer, working in Solan SSA Circle of BSNL, on the allegations that they being public servants abused their official position while getting the work of laying optical fibre cable executed in four different sections during the year 2009 by hatching a criminal conspiracy with their coaccused, Kamal Singh Dhaulta (petitioner in petition No.4020 of 2013), Dharmender (petitioner in petition No.4019 of 2013), Digamber Singh (petitioner in petition No.4022 of 2013), Bhupinder Minhas (petitioner in petition No.4023 of 2013), Sanjeev Kumar Sharma (petitioner in petition No.4024 of 2013) and Satish Chibber (petitioner in petition No.4028 of 2013), all contractors.
(3.) On completion of the investigation, six different charge-sheets under Section 120-B read with Sections 420 and 477-A of Indian Penal and Section 13(1)(d) read with Section 13(2) of Prevention of Corruption Act have been filed against the accused-petitioners and their co-accused aforesaid, in the Court of Special Judge, CBI, Shimla.;