LOV KUMAR MISHRA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Invoking jurisdiction of this Court under Section 438 of the Cr.P.C., the applicant herein has preferred this application for grant of anticipatory bail, as he is apprehending his arrest in connection with Crime No. 27/2010 registered at police station Anti Corruption Bureau, Raipur for the offences punishable under Sections 13(1)(e) & 13(2) of the Prevention of Corruption Act, 1988 (henceforth 'PC Act).

(2.) Case of the prosecution, in brief, is that the applicant has amassed wealth of Rs. 2,91,56,508/- disproportionate to his known source of income while working as Assistant Excise Officer and thereby he has committed the aforesaid offence.

(3.) Appearing for the applicant, Mr. Mateen Siddiqui, learned counsel would submit that the applicant has not amassed wealth disproportionate to his known source of income as his statement has been recordedbefore the Investigating Officer on 16.12.2011 and he has sought information with regard to check period, which has been replied by Anti Corruption Bureau on 18.4.2012 and the applicant and his wife & son are cooperating with the enquiry, which is apparent from the documents filed by the applicant along with the bail petition. 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 custodial interrogation is required as the property said to be disproportionate has been seized.