MANMOHAN SINGH WALIA Vs. C.B.I. CHANDIGARH

JUDGEMENT

(1.) FIR No. 10 dated 3.2.98 under Section 13(1)(e) of the Prevention of Corruption Act, 1988 was registered at Police Station North, Chandigarh on a complaint dated 3.2.1998 by the Registrar of this High Court to the Senior Superintendent of Police, U.T., Chandigarh wherein it has been alleged as follows :-

(2.) A preliminary enquiry against M.S. Walia, Civil Judge (Sr. Div.), Bhatinda was conducted and the findings of the Enquiry Officer disclosed that Mr. M.S. Walia opened a fixed deposit account No. 262663 affixing his photograph in Centurion Bank Ltd., Chandigarh. The address given on the account opening form is House No. 311, Sector 9-D, Chandigarh. The fact that Mr. M.S. Walia is residing in a portion of this house is established from the statement of Mr. B.S. Bindra, Advocate, Chandigarh as well as from the fact that the telephone is in the name of Mr. M.S. Walia. Mr. M.S. Walia not only deposited Rs. 50,000/- in his own name, but also deposited Rs. 50,000/- each in three other fixed deposit accounts on 18.11.96 in the names of his wife, son and daughter.

(3.) SUBSEQUENTLY , the High Court directed that the investigation of the case should be taken over by the C.B.I. Therefore, the C.B.I. has taken the investigation of this case as RC/19(A)/98, Chandigarh under Section 13(2) of the Prevention of Corruption Act, 1988.