GULAB DEVI Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Heard learned Counsel for the petitioners and learned AGA for the State. Also perused the papers on record.

(2.) By means of this petition, the petitioner has prayed to quash the entire proceedings of CBI Case No. 12/2010 initiated pursuant to the chargesheet filed on 26.7.2012 pertaining to FIR No. RCS112005A0016 dated 2.8.2005 pending before the Special Judge (CBI), AntiCorruption, Dehradun. Petitioner has also challenged the order dated 2.7.2012 passed by the court below, whereby framing of charges against the accused petitioner has been ordered.

(3.) Facts, in brief, are that initially an FIR was lodged on 2.8.2005 under the Prevention of Corruption Act (for short, the Act) against Swetabh Suman, an officer belonging to Indian Revenue Service, who was working at that time as Additional Commissioner of Income-tax for possessing amassive wealth which were disproportionate to his known sources of income. The matter was investigated by the Central Bureau of Investigation (CBI) and it culminated into the submission of chargesheet against Mr. Swetabh Suman as well as the present 2 petitioner Smt. Gulab Devi for the appropriate offences under the Act read with Section 109 IPC. Smt. Gulab Devi is none other but the mother of Swetabh Suman.