RAJKUMARI PANIGRAHI Vs. STATE OF ORISSA

JUDGEMENT

(1.) All the aforesaid Criminal Misc. Cases are as against rejection of the applications under Section 457 of the Criminal Procedure Code (in short, the Code) on 22-12-2001 by learned Chief Judicial Magistrate, Sambalpur in connection with Sambalpur Vig. G.R. Case Nos. 61 and 64 of 2001. Maheswar Kar, petitioner in CRMC No. 3217 of 2002 is the accused in the said Vig. G.R. Case. Rajkumari Panigrahi, petitioner in CRMC No. 927 of 2002 is his sister-in-law being his wifes younger sister. She is a married woman. Snehaprabha Panigrahi, petitioner in CRMC No. 928 of 2002 is the mother-in-law of the accused. She is a pensioner. Abharani Panigrahi, petitioner in CRMC No. 3232 of 2002 is the wife of the accused and Debasis Panigrahi, petitioner in CRMC No. 3233 of 2002 is the brother-in-law of the accused, being his wifes younger brother.

(2.) All the aforesaid Crl. Misc. Cases were heard analogously and are disposed of by this common order.

(3.) Vigilance Department conducted a raid in the house (quarter) of the accused while he was serving at Rourkela as the District Labour Officer and on 3-5-2001 and 4-5- 2001 seized large number of documents consisting of bank deposits, valuable securities, fixed deposits etc. amounting to nearly half a crore of rupees. While the matter is still under investigation the investigating agency is of prima facie opinion that the accused possesses disproportionate assets to the tune of about 38 lakhs and that includes keeping money benami as well as in joint accounts in the names of his wife and in- laws.