SUBHASISH DAS GUPTA Vs. SUPERINTENDENT OF CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) These two petition preferred under Sec. 482 Cr.P.C. refers to the proceedings in CBI Case No. 4/2015 under Ss. 120-B/420/468/471 IPC read with Sec. 13(2) of the Prevention of Corruption Act, 1988 pending before the Court of Special Judge, CBI at Shillong.

(2.) Since the subject matter relates to allegations of illegal and fraudulent financial transactions involving a number of accused persons, the petitioner in Crl.Petn. No. 29 of 2018 as well as the petitioner in Crl.Petn. No. 31 of 2018 also being impleaded as accused persons therein, this Court deems it proper to deal with the two petitions and to pass a common judgment herein.

(3.) The background history of the case emanates from a complaint dtd. 5/4/2013 filed by one Shri Ratul Rabha who is said to represent an NGO "Nature People for Protection of Forest and Wildlife", Baghmara, South Garo Hills, Meghalaya before the Commissioner, Central Vigilance Commission, Government of India, wherein it was alleged that there is presence of nepotism, manipulation and corruption in the Ministry of Environment and Forest, Govt. of India's programme at the Regional Centre, National Afforestation and Eco-Development Board (NAEB), Shillong.