RATNESH VERMA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) This revisional application has been preferred challenging the proceedings relating to case No. R.C.0102020A0022 dated 27.11.2020 under Sections 120B/409 of the Indian Penal Code read with Sections 13(2)/13(1)(a) of the Prevention of Corruption Act, 1988 (hereinafter referred to as 'P.C. Act' ) pending before the Learned Judge, Special (C.B.I.) Court, Asansol, Paschim Bardhaman.

(2.) The complaint in relation to the First Information Report is set out as follows:-

(3.) "Information received from reliable sources has revealed that illegal excavation and theft of coal is being done by criminal elements from the leasehold area of ECL in active connivance of the officials of ECL, CISF, Indian Railways and concerned other departments. During the Joint Inspection conducted by Vigilance Department and Task Force of ECL on several leasehold areas of ECL from May, 2020 and onwards, evidence of extensive illegal mining in the leasehold area of ECL and its transportation was found. The team found several machineries which were used for excavating coal from illegal mining. During these inspections, a large number of vehicles and equipments used in illegal coal mining / its transportation and illegally excavated coal have been seized. Several instances of installation of illegal weigh bridges in concrete form were also detected which confirms of illegal coal mining and transportation from ECL areas in organized manner at a very large scale. It is further revealed by the source that illegal mining is going on at the leasehold area of ECL behind Topsi village under Kunustoria Area and at Lachhipur Village under Kajora Area by the coal mafias in active connivance with officials of ECL and those of CISF.