MUSHEER ALAM Vs. THE STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The petitioner herein has been denied anticipatory bail by the High Court of Judicature at Allahabad in connection with case Crime No.320/2020, which has now with the filing of the charge sheet culminated in Sessions Case No. 941/2024 for the offence punishable under Ss. 13(1) (e) read with 13(2) of the Prevention of Corruption Act, 1988 (for short "the Act, 1988").

(2.) It appears from the materials on record that a First Information Report came to be lodged at the Kotwali Police Station, district Barabanki for the offence enumerated above. It is the case of the prosecution that the check period between 2002 and 31/5/2009 revealed that the petitioner herein had assets disproportionate to the tune of Rs.1,50,41,908.00 to the known sources of his income.

(3.) In such circumstances, the Anti Corruption Department, Ayodhya, Faizabad, U.P. decided to proceed against the petitioner.