PUSHKAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) SINCE both the afore -captioned two bail applications have been filed in the same case crime number, hence they are being decided by this common order.

(2.) HEARD Shri Arun Kumar, learned counsel for the applicants and Shri N.I. Jafri, learned counsel for the CBI.

(3.) ACCORDING to the prosecution case, reliable information had been received that Shri Pushkar Singh, the then Inspector General of Police, Central Reserve Police (Bihar sector) Patna has amassed assets disproportionate to his known source of income. It has further alleged that Pushkar Singh joined CRPF as Deputy Superintendent of Police on 26.06.1969, and subsequently, became Inspector General of Police and posted at Bihar sector Patna in June, 2006 and retired from Government service (I.G. CRPF) on 30.06.2009. It was alleged that RC 01(A)/2009/CBI/ACU -IX/New Delhi (CRPF recruitment scam), was registered against Shri Pushkar Singh and others under the provisions of Prevention of Corruption Act and the searches were conducted on 05.05.2009 at various placed in the states of Bihar, Jharkhand, Uttar Pradesh, Haryana, Punjab etc. including the residential premises of Shri Pushkar Singh, then IG (Bihar Sector) CRPF at Patna and Aligarh. The information received from sources as well as from the scrutiny of the documents seized during the searches in the above case disclosed that Shri Pushkar Singh acquired assets worth Rs. 63,94,203/ - by the end of check period i.e. 05.05.2009. Further, it is alleged that Shri Pushkar Singh has acquired assets worth Rs. 48,55,090/ - during the period from 01.01.2004 to 05.05.2009. Thus, Shri Pushkar Singh has been found to be in possession of disproportionate assets to the tune of Rs. 28,60,971/ -. Thus, prosecution was lodged.