PURUSHOTTAM BALIARSINGH Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Sri Dalai, learned counsel for the petitioner and Sri Niranjan Moharana, learned Addl. Standing Counsel for the Vigilance.

(2.) The petitioner is apprehending arrest for the alleged commission of offence under Sec. 13(2) read with Sec. 13(1)(e) of the P.C. Act, 1988 in V.G.R. Case No. 94/2016 of the Court of learned Special Judge (Vigilance), Bhubaneswar, arising out of Bhubaneswar Vigilance Case No. 42/2016.

(3.) In course of hearing, the learned counsel for the petitioner submitted that there are a lot of lacunas in the investigation of the case and the Investigation agency has not taken into consideration the income of the wife of the petitioner and their children. They have also not taken into consideration the income from his landed property.