DINESH BHATIA Vs. SUPERINTENDENT OF CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Challenged in this petition is the order dtd. 25/1/2023 passed by the learned Special Judge (CBI), Shillong in Special (CBI) Case No. 6 of 2021 wherein the operative portion of the order would show that the prayer of the petitioner/accused for discharge has been denied and the conclusion reached by the learned Trial Court is that there is prima facie material to frame charge against the petitioner/accused under Sec. 120B read with Sec. 420/468/471 IPC and sec. 7 of the Prevention of Corruption Act and that there is no illegality in the prosecution sanction granted by the Registrar of the North Eastern Hill University (NEHU).

(2.) Heard Mr. K.Ch. Gautam, learned counsel for the petitioner, who has submitted that the petitioner herein is an Associate Professor with a distinguished service towards the University.

(3.) The petitioner was also functioning as a Coordinator of the Environmental Information System Resource Partner (ENVIS-RP) Centre in NEHU. In course of his functioning as Coordinator, the petitioner was accused of having misappropriated Government funds under the said project, such funds being amounting to about 11,60,066/- resulting in wrongful loss to NEHU and corresponding wrongful gain to himself and others.