INDRAJIT BORA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. G. Sahu, learned counsel for the petitioner Shri Indrajit Bora.

(2.) The petitioner has filed this application under Sec. 438 of the Code of Criminal Procedure, 1973 (CrPC for short) read with Sec. 482 of the CrPC as he is apprehending arrest in connection with ACB Police Station Case No. 69/2023 registered under Ss. 13(2) read with Sec. 13(1) of the Prevention of Corruption Act, 1988 (the PC Act for short).

(3.) It is submitted on behalf of the petitioner that a notice dtd. 20/1/2024 was received from the Officer-In-Charge of Hatigaon Police Station, East Police district, Guwahati wherein it was stated that in connection with ACB Police Station Case No. 69/2023, the petitioner was to appear before the Superintendent of Police, Directorate of V and AC, Assam, Srimantapur, Guwahati on 24/1/2024 at about 11.00 AM for examination and recording his statement in connection with the aforementioned case. He was also directed to carry his PAN Card. The petitioner obtained a copy of the detailed report submitted by the Superintendent of Police, Directorate of V &AC to the Deputy Secretary to the Government of Assam wherein the Superintendent has given details of an earlier case being ACB Police Station Case No. 17/2023 under Sec. 7(a) of the PC Act registered against the petitioner and his subsequent arrest on 22/3/2023. The report further states that during search of the rented house of the petitioner at Bhetapara, uncounted cash of Rs.6,93,600.00 (Rupees Six Lacs Ninety Three Thousand and Six Hundred) was recovered and was seized in presence of witnesses. It was further mentioned in the report that during investigation, it was learnt that 17 bank accounts on various banks, viz., HDFC, Jana Small Finance Bank, Kotak Mahindra Bank and State Bank of India was in the name of the petitioner and also in the name of his family members in addition to the salary account of the petitioner in the State Bank of India.