S. KOMARAIAH Vs. STATE

JUDGEMENT

(1.) THE petitioner assails the order dated 8-11-1999 passed by the learned Principal Special Judge for SPE and ACB cases, Hyderabad, in Crl. M.P. No. 294 of 1994 in C.C. No. 26 of 1994.

(2.) THE respondent-Anti-Corruption Bureau represented by its Inspector, C.I.U., A.C.B., Hyderabad, laid the charge-sheet against the revision petitioner alleging inter alia that the petitioner is the Zonal Manager of the A.P. State Co-operative Bank Limited, a society registered under the A.P. Cooperative Societies Act, 1964 ('the A.P.C.S.' Act for brevity), and the said Bank has been receiving financial assistance from A.P. State Government under Section 43 of the A.P.C.S. Act. He was holding the post of Secretary upto 1981 which was redesignated as Zonal Manager from 1981 onwards, involving the same duties of advancing loans and recovery of the same. While working in various capacities the petitioner acquired various movable and immovable assets to the tune of Rs. 17,61,142/- which are disproportionate to his known sources of income for which he was not able to explain satisfactorily and, therefore, committed the offence punishable under Section 13(l)(e) of the Prevention of Corruption Act, 1988 ('the P.C. Act' for brevity).

(3.) THE said petition was resisted by the respondent-Anti-Corruption Bureau by filing a counter. After hearing on either side, under the impugned order, as aforesaid, the learned Principal Special Judge dismissed the said petition. This revision case is, therefore, directed against the said order.