PRAKRITI KUMAR MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Two revisional applications being Criminal Revision No. 1102 of 1996 and Criminal Revision No. 1080 of 1996 were heard together and shall be governed by a single Judgment. The petitioner in both the revisional applications are the same, so also the respondents.

(2.) On 11th April, 1991 certain officials of the Central Bureau of Investigation, hereinafter referred to as C.B.I. conducted a search in the residence, as well as some other places including Bank lockers belonging to the petitioner and thereafter two R.C. cases being 24 of 1991 and 5 of 1991 were started against the petitioner.

(3.) The allegations contained in the F.I.R. in respect of R.C. Case No. 24 of 1991 in short is that in course of search and investigation of different dates, Indira Vikash Patra to the extent of Rs. 6,37,000/- purchased during the period from May 1988 to November 1988 were seized from the possession of the petitioner being the Deputy Commissioner of Income-tax, Range-VI, West Bengal, Calcutta. In addition Fixed Deposit Receipts to the extent of Rs. 1,60,000/- were also found in the possession of the petitioner apart from some other securities amounting to Rs. 2000/-. In course of interrogations, the petitioner could not give any satisfactory explanation as to the acquisition of these amounts and it was believed that these assets were disproportionate to the known sources of income of the petitioner. It is also alleged that the petitioner has in his possession other assets in the shape of movable and immovable property in his own name and also in the name of others. Accordingly, an F.I.R. was made by D.N.Biswas, Inspector of Police, C.B.I. on 12-4-1991 for alleged offence under Section 13(2) read with Section 13(1)(c) of the Prevention of Corruption Act. It ended in a charge dated 6-3-1996 and is currently pending in the Court of the Judge, First Special Court, Alipore, 24-Parganas.