K. KHEKIHO SHOHE Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Mr. Wati Jamir appears for the petitioners and Mr. N. Mozhui assisted by Ms. N. Rupreo appears for the respondent No.2/Nagaland Lokayukta Police, Nagaland.

(2.) The present matters relates to an order passed by this Court on 23.04.2021 granting ad-interim bail to the petitioners on certain conditions. The matters has been kept pending due to several reasons and the interim order stands till date without hearing on the regularization. On the last occasion, CD was called for and learned counsel representing the respondent No.2 is before the Court today with the case diary furnished by the Lokayukta Police Station.

(3.) Learned counsel for the petitioners Mr. Wati Jamir submits that the arguments to be presented by the petitioners are in nutshell contained in the previous order dated 23.04.2021 granting interim bail wherein, facts of the case have already been fairly reproduced. The Lokayukta in connection with RC No.2/2020 under Section 13(1)(a)(b)(2) P.C. Act, 1988, several items were seized from the resident of the applicants. The matter basically concerns with the Integrated Catchment Area Treatment (ICAT) fund sanctioned by the Central Government for the period 2016-2017 amounting to Rs. 1.9 crores in respect of Kohima District. The fund could not be utilized for non compliance of the guidelines of ICAT by the then District Soil Conservation Officer (DSCO) of the Department for the district of Kohima. Only an amount of Rs. 15 lakhs was utilized and the money that was not utilized was parked with the department. Since the scheme was not put up for release of the said fund by the DSCO. The seizure by the Lokayukta Police is related to the unutilized fund.