V K PURI Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Leave granted.

(2.) What would be the territorial jurisdiction of a Special Court within the meaning of the provisions of the Prevention of Corruption Act, 1988 (for short "the 1988 Act") is the question involved in this appeal which arises out of a judgment and order dated 1.09.2006 passed by the High Court of Delhi in Crl. Revn. Petition No. 556 of 2006.

(3.) Appellant was an officer working in the Customs Department. Central Bureau of Investigation registered a First Information Report against him purported to be for commission of an offence under Section 13(2) read with Section 13(1)(e) of the 1988 Act, viz., acquiring of assets disproportionate to the appellants known sources of income for the check period of 1.06.1988 to 22.02.2002. Contention of the appellant is that, as he had never been posted in Delhi during the aforementioned period, the Delhi Court has no jurisdiction to his case. The learned Special Judge as also the High Court has rejected the said contention of the appellant.