CENTRAL BUREAU OF INVESTIGATION Vs. JUHIE SINGH

JUDGEMENT

(1.) THIS revision is directed against the judgment and order dated 22-8-2006, passed by Special Judge, Anti-Corruption (Central ). Lucknow, in Criminal case No. 14 of 2006, R. C. No. 2 (A)/2005, whereby the release of pass-ports of opposite parties was ordered.

(2.) FACTS relevant for the purpose of disposal of this revision are that a case under section 13 (2) read with Section 13 (l) (e) of the Prevention of Corruption Act, 1988 (P. C. Act, in short) was registered against Sri akhand Pratap Singh, IAS (Retd.) at C. B. I. Anti-Corruption Unit-V, New Delhi. Search warrants were obtained from the court of special Judge, C. B. I, New Delhi. During the course of investigation, pass-ports of opposite parties, who are the married daughters of Sri Akhand Pratap Singh and their four Companies running in the names of M/s Angel Foods Pvt. Ltd. , M/s Vinlab exports Pvt. Ltd. , M/s. Terra Pharma growers Pvt. Ltd. and M/s. Trident Agri. Pvt. Ltd. were seized on the suspicion of laundering ill-gotten money of Sri Akhand pratap Singh.

(3.) THE opposite parties moved an application before the Special Judge. Anti-Corruption (Central ). Lucknow for release of their pass-ports, which were seized on 21-3-2005.