KESHAB PATRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the learned counsel for the vigilance Department.

(2.) IT appears that no formal FIR has been lodged in the present case. But the Vigilance department on obtaining the order from the appropriate authority, has caused raid over the house of the petitioner in order to assess as to whether he has acquired assets which is disproportionate to his known source of income.

(3.) MR. Mohapatra, learned counsel for the vigilance Department submits that this is a primary stage of the case where enquiry is being conducted and only after it is found that the petitioner has acquired assets which is disproportionate to his known source of income, then a F. I. R. will be lodged and regular investigation will be commenced.