YALLAPPA RANGAPPA DIGGI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard both sides and perused the material on record.

(2.) Application filed under Sec. 457 of Cr.P.C. by the petitioner to de-freeze his bank account was dismissed by the learned District and Sessions Judge, Bagalkote vide order dtd. 5/7/2022, which is called in question in this petition.

(3.) Case was registered against one Shivanand @ Peerappa S/o Sharanappa Khedagi by the ACB Police, Bagalkote for offence punishable under Sec. 13(1)(b) r/w Sec. 13(2) of Prevention of Corruption Act, 1988 alleging that the said accused working as a Range Forest Officer, Badami Range has amassed wealth disproportionate to his known source of income. Petitioner happens to be the brother-in-law of the said accused. During investigation, Investigating Officer found an amount of Rs.1,00,91,662.0010 in the bank account of the petitioner. On a request made by the Police, petitioner's bank account bearing No.520361001842735 of Union Bank of India, Navanagar Branch was freezed.