INDU KUMAR Vs. CBI

JUDGEMENT

(1.) THIS petition has been filed by the petitioner assailing order of learned Special Judge dated 11th July, 2009, whereby the learned Special Judge dismissed an application of the petitioner for release of original title deed of property and the photocopies of documents ceased by CBI in investigation of RC No. ACU IX/CBI/2008/04.

(2.) THE applicant is a company engaged in sale and purchase of immovable properties. THE accused in this case was booked for accumulating huge assets disproportionate to his income and it was found by CBI that the accused was using the name of this company to invest ill-gotten money. THE company was being run by the wife of accused. Documents showing investments by the company, sources of income of the company and other features of the company were seized by the CBI and it was found by CBI that the company was existing only on papers with fictitious shareholders whose addresses were false.

(3.) I, therefore, find no force in this petition. The petition is hereby dismissed.