SANJAY DINANATH TIWARI Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The Petitioner, as a concerned and informed citizen, has filed this Petition in public interest seeking investigation into the financial affairs of Respondent Nos. 9 to 14 who are members of one family and for registration of offences under the Prevention of Corruption Act 1988, Prevention of Money Laundering Act, and Indian Penal Code. The Petitioner made a similar complaint for registering offence against Respondent Nos. 9 to 14 under the Income Tax Act which has been separately dealt with.

(2.) The Petitioner has contended that Respondent Nos.1 to 7 have, in collusion with Respondent Nos. 9 to 14 not carried out fair and impartial investigation into their financial affairs. The Petitioner claims that respondent No.9 has amassed a vast fortune by corrupt and illegal means and upon laundering monies received by him in the course of his public service which have not been accounted for and which require to be investigated. The Petitioner has given following particulars about respondent No.9 and his family members.

(3.) The Petitioner, therefore, claims that the assets and properties of each of these Respondents be investigated to determine their source which would show a connection to Respondent No.9. It is argued on behalf of the Petitioner that all the wealth in the names of Respondent Nos.9 to 14 is acquired by Respondent No.9 alone through dubious and corrupt means and is enjoyed by Respondent Nos.10 to 14 as a largesse through the process of corruption and money laundering. The Petitioner, therefore, claims that all these persons must be brought to justice under the aforesaid legislations.