ANURADHA SAHOO Vs. STATE OF ODISHA

JUDGEMENT

(1.) Instant petition under Sec. 482 Cr.P.C. is filed by the petitioner assailing the impugned order of cognizance dtd. 24/6/2022 passed in VGR Case No.31 of 2011 (T.R. Case No.7 of 2022) by the learned Special Judge (Vigilance), Cuttack corresponding to Cuttack Vigilance P.S. Case No.31 of 2011 and for quashing of the entire proceeding on the grounds inter alia that the same is not tenable in law, inasmuch as, no prima facie case is made out against her with respect to the alleged offences under Ss. 13(2) read with 13(1)(e) of the Prevention of Corruption Act, 1988 and Sec. 109 IPC and therefore, the same is liable to be interfered with by invoking the inherent jurisdiction of this Court.

(2.) In fact, the DSP, Vigilance, CD, Cuttack lodged FIR on 31/5/2011 stating therein the fact that pursuant to an allegation of possession of disproportionate assets beyond the source of income of the petitioner's husband, an enquiry was conducted which revealed the details of the acquisition of immovable and movable assets by the family. It was alleged that the husband accused during his service period between October, 1981 and the date of search on 25/11/2010 acquired the disproportionate assets and he being a public servant could not satisfactorily account it for which constituted commission of an offence punishable under Sec. 13(2) read with 13(1)(e) of the PC Act.

(3.) A copy of the FIR is at Annexure-1 and it is gone through.