M.JEYAPAUL, J. - (1.) THESE petitions have been filed by petitioner K.Siva Parsad praying for quashing of FIR/RC No.RCHG2006A0001, FIR/RC No.RCHG2006A0002 and FIR/RC No.RCHG2006A0003, respectively dated 7.1.2006, registered at Police Station CBI/ACB, Chandigarh under Sections 120 -B read with Section 420 IPC, Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988 and Sections 16/19 of the Prevention of Food Adulteration Act and all subsequent and supplementary proceedings arising therefrom, qua him.
(2.) THE petitioner contends that he is known for evolving transparent system to curb corruption and criminal activities. One such instance is the introduction of computerization for photograph printing system and detect evasion of stamp duty at the time of registration. Due to the introduction of this system by him, impersonation and unnecessary litigation challenging the registered documents on the ground of impersonation were minimized. It was because of the image of the petitioner to fight against corruption and evolve a system for removing corruption that the Central Government appointed him as Senior Regional Manager (SRM), Food Corporation of India (for short 'FCI'), Punjab region, as a large scale corruption was in vogue in the matter of procurement of food grains. The prevailing system, when the petitioner joined FCI, was lacking transparency in acceptance of food grains which resulted in encouraging nefarious elements both the private individuals and public servants, i.e. employees of FCI and State procuring agencies. The petitioner introduced a system which could keep a constant check on such elements. It is urged by the petitioner that he introduced an innovative "empower the bag" system to identify such nefarious elements at all stages. To "empower the bag", the petitioner evolved the system whereby a raxin tag was bound by machine stitching at the mouth of the bag containing the name of rice miller, crop year, code number, net weight, lot number, etc. Due to this raxin tag, at any point of time, at any place, wherever the bag has been sent throughout India, the supplier of the bag, i.e. the miller, the procuring agency, the accepting officials of FCI could be very easily identified and the responsibility fixed. Out of this full -proof system of "empower the bag" introduced novelly by the petitioner, the FCI could recover any loss suffered because of sub -standard supply/acceptance of rice without any legal hassles. In fact, the innovation of "empower the bag" could change the mindset of the nefarious elements and put a pressure on them to restrain from indulging in corruption/criminal activities.
(3.) THE allegations against the petitioner in all the first information reports are that he colluded with the millers and the FCI officials for procurement of sub -standard rice.;