DILIP KUMAR DIWAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is an application filed under Section 439 of the Cr.P.C. for grant of regular bail to the applicant, who has been arrested on 5-4-2015 in connection with crime No. 50 of 2014 registered at Police Station A.C.B., Raipur, District Raipur (CG), for the offence punishable under Sections 13(1)(e) r/w 13(2) of the Prevention of Corruption Act, 1988.

(2.) The case of the prosecution, in brief, is that the applicant amassed wealth of Rs. 4,99,74.582/- disproportionate to his known source of income while working as Deputy Commissioner in the Chhattisgarh Housing Board, Raipur and thereby he committed the aforesaid offence.

(3.) Mr. B.P. Sharma, learned counsel appearing for the applicant would submit that present applicants has not amassed wealth disproportionate to his known source of income as he has already supplied the information in shape of Form A-1, A-2 and A-3 with regard to check period. He would further submit that the alleged disproportionate property has already been identified by the team of Anti Corruption Bureau and he is ready and willing to furnish bail bond and he will abide by the conditions imposed upon him and no further custodial interrogation of the applicant is required as the property said to be disproportionate has been seized. He would further submit that filing of challan and granting sanction is likely to take time and the applicant is cooperating with the investigation and he is in jail since 5-4-2015 and no useful purpose would be served keeping him in jail, therefore, they may be released on bail.