SUSHNTA DASGUPTA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) This is an application U/s 482 of the Code of Criminal Procedure filed by the petitioner for quashing of a proceeding of special case no. 3 of 2013 now pending before Learned 3d Special Court Calcutta and against an order dtd. 12/10/2017 passed by the said Special Judge, rejecting the application of the petitioner praying for discharge.

(2.) The brief fact of the case is that the opposite party Central Bureau of Investigation registered a FIR being No. RC 0102012A0006 on 24/2/2012 on the basis of letter of complaint lodged by one Inspector of CBI /ACB/Calcutta alleging inter alia that the petitioner No. 1 has amassed huge assets in his name and in the name of his family members during the check period from 1/1/2012 to 27/1/2012 which was disproportionate to his known source of income.

(3.) CBI conducted investigation and after investigation charge sheet has been submitted against both the petitioners alleging accused No. 1 for commission of offence U/s 13(2) read with 13(1)(c) of Prevention of Corruption Act 1988 and against accused No. 2, U/s 109 IPC read with sec. 13(2)read with 13(1) (c) of Prevention of Corruption Act 1988.