ASHOK KUMAR Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The present revisional application has been preferred against an Order dtd. 27/6/2019 passed by the Learned Judge, 3rd Special (C.B.I. Designated) Court, in RC 36/A/10 Bankshall Court, Calcutta in connection with RC 0102010A0036 dtd. 25/11/2010 thereby granting liberty to the prosecution to conduct further investigation.

(2.) The petitioner's case is that he is a member of Indian Revenue Services, (1993 batch) and is presently posted as the Commissioner of Income Tax, Madurai, Tamil Nadu.

(3.) That RC 0102010A0036 dtd. 25/11/2010 had been registered for investigation on the basis of a source information alleging that the petitioner while functioning as the Additional Commissioner, Range IX, Income Tax Department, Kolkata during the period 2001 to 2009 has acquired huge assets and other pecuniary resources grossly disproportionate to his known sources of income. A preliminary enquiry was conducted wherein it has been alleged that the petitioner being a public servant by abusing his official position earned huge amount and the same were deposited in bank accounts opened in the name of certain nonexistent/non functional companies/firm registered at Mumbai/Hazaribag and in the name of his family members, all maintained with Andhra Bank, Hazaribag. It has also been alleged that vast plots of lands were allegedly purchased in the name of the father of the petitioner and his other family members.