SEWALI BORAH Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Heard Mr. P. Kataki learned counsel for the petitioner and Mr. M. Haloi, learned Special Public Prosecutor, CBI.

(2.) The petitioner, being the wife of the accused Mr. Ranjit Kumar Borah, who is the accused in special case no 2 of 2022, has preferred this revision u/s 397/401 of Cr. P.C., 1973 against the order dtd. 24/08/2023 passed by the learned Special Judge, CBI Additional Court no 2 in MISC (CBI) case no 17/2023, whereby the prayer for Zimma of seized articles along with the documents has been rejected.

(3.) The factual matrix leading to this case is that on 14/12/2021, an FIR was lodged alleging that the accused Ranjit Kumar Borah while posted as Deputy Chief Engineer (Construction) in NFR, Maligaon, had obtained two nos of benami flats as gratification from accused Chintan Jain. It was also alleged that on 28/10/2021, Ranjit Kumar Borah also demanded bribe amounting to Rupees 2.10 crore from said Chintan Jain in lieu of aforesaid two benami properties for extending undue benefits in past and in future as well.