LALU PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) THE present application has been filed for release of the petitioner on regular bail in connection with Special Case No. 5 of 1998, arising out of R.C. 5(A) 98 (AHD), Patnadated 19.8.98 under Sections 13(2) read with Section 13(1)(e) of the Prevention of Corruption Act, 1988.

(3.) THE First Information Report further goes to show that the petitioner owns immovable properties in the form of house and plots in his own name and in the names of his family members, which were acquired during the period 1990 -1996 at Patna, Gopalganj and other places, which is worth Rs. 30,12,000/ - approximately. The said F.I.R. further discloses that the petitioner also acquired huge immovable properties in the form of bank accounts, motor vehicles, ornaments, jewelleries, share certificates, F.D.Rs., N.S.Cs., etc. in his name and in the names of his family members to the tune of Rs. 20,44,193/ - approximately. Thus, he is said to be owning movable and immovable properties worth about Rs. 50,56,193/ -.