Anant Bijay Singh, J. - (1.) Both the applications are heard together and disposed of by this common order as both the cases arising out of same case being R.C.No.03(A)/2015-R, registered under Section 420/468/471 of the IPC read with Section 13(2) R/w 13 (1) (d) of the P.C. Act.
(2.) The brief facts of the case is that one S.K.Khare, Superintendent of Police/HOB, CBI, ACB Ranchi got information from reliable source that one Narendra Pal Garg, the then OSD(Project) and Sri Abhay Nindakan Tigga, the then Electrical Engineer, both of Central University of Jharkhand (CUJ), Brambe, Ranchi, entered into a criminal conspiracy with Ranjit Kumar and other unknown during the period 2012-2013 and committed an offence of cheating and criminal misconduct and in pursuance thereof, the public servants as above, by abusing their official positions, caused a wrongful loss of Rs.4,51,500.00 (Approx) to the Central University of Jharkhand and corresponding wrongful gain to the above mentioned private firm, in the matter of procurement of 43 nos. of Split Air Conditioners of LG company at exorbitant and fraudulently declaring it as lowest bidder (L-1), whereas the rates quoted by the firm was much higher than the other bidding firms.
(3.) It appears that the C.B.I., after investigation has submitted final form on 30.06.2015.;