ABHILASH SINGH Vs. C.B.I.

JUDGEMENT

(1.) THE case of the prosecution in brief is that during the house search of Baldev Raj in Case No.RC 63(A)/96 -DLI dated 24.7.96, reliable information was received that Abhilash Singh (Accused), Mate, working in Enforcement Branch of DDA, had worked under Shri Baldev Raj and was having some incriminating documents of the case. On house search U/s 165 Cr.P.C. of the house of accused conducted on 25.7.96 it was revealed that during the period from May 1996 to July 1996 accused had kept Rs.1.80 lakhs with his friend Shri Vijay Kumar, Junior Engineer. Thereafter on the complaint of Shri H.C.Bist, DSP, CBI, ACB, New Delhi the instant case was registered on 25.7.96 on the allegations that accused was in possession of assets in his name or in the name of his family members disproportionate to his known sources of income during the check period 1.5.85 to 25.7.96.

(2.) INVESTIGATION further disclosed that accused was working in the regular pay scale of Rs.950 -1400/ - (old scale). He was married with Mrs.Kalpana Singh on 9.10.84. His family consisted of his wife Mrs.Kalpana Singh, Km.Shweta Singh and Km.Toohina Singh, daughters and Master Arjun Singh, son.

(3.) THUS against likely savings of Rs.1,70,563/ - Abhilash Singh has amassed assets worth Rs.6,18,809/ - which is disproportionate to his known sources of income to the tune of Rs.4,48,246/ - for which Abhilash Singh could not give any satisfactory explanation.