SUSAMA GAYAN Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

(2.) This is an application U/S.407 of Cr.P.C. by the petitioner seeking transfer of the case in VGR No.12 of 2013 arising out of Balasore Vigilance P.S. Case No.15 of 2013 pending in the file of learned Special Judge (Vigilance), Baripada to learned Special Judge (Vigilance), Balasore.

(3.) Facts in precise are the petitioner is the wife of Indrajit Behera and on 23/3/2013, a vigilance case in Balasore Vigilance PS Case No.15 of 2013 was registered against the husband of the petitioner, who was the Inspector-in-charge (IIC), Gorumahisani PS at the relevant time, for commission of offences U/Ss.13(2) read with 13(1)(e) of PC Act, 1988 for amassing assets disproportionate to his known source of income to the tune of Rs.51,16,057.00. Accordingly, the investigation ensued which culminated in submission of charge-sheet against the petitioner and her husband for self same offence along with offence U/S.109 of IPC and trial ensued therein, but the petitioner seeks for transfer of the aforesaid case on the ground of her inconvenience and ailment of Rheumatism and other deceases.