DEVENDRA KUMAR SINGH SON OF LATE BALESHWAR PRASAD SINGH Vs. STATE OF BIHAR THROUGH DIRECTOR, VIGILANCE,; ADDITIONAL DIRECTOR GENERAL, VIGILANCE BUREAU APPAR MAHANIDESHAK, VIGILANCE BUREAU, MANTRIMANDAL (NIGARANI) DEPARTMENT; INVESTIGATING OFFICER, VIGILANCE

JUDGEMENT

(1.) This application has been filed for quashing the entire proceeding arising out of Vigilance Case No. Spl. 21 of 2002 and the First Information Report No. 7 of 2002 registered under Section 13(1)(d) & 13(2) of the Prevention of Corruption Act, 1988.

(2.) On the complaint of a member of Legislative Assembly, a vigilance enquiry was instituted against Ashok Kumar Singh, I.A.S., the then Managing Director, Bihar State Financial Corporation, Patna. The enquiry was conducted against Ashok Kumar Singh with respect to allegation of defalcation of money, appointing his relatives as advocates and payment of heavy legal fee, illegally sanctioning lacs and crores as loan, helping scampsters of Animal Husbandary Department and creating two organizations namely 'Samvedna' and Green Earth India for raising donations from loanee entrepreneurs as well as acquiring different movable and immovable properties at different places. On preliminary investigation, report was submitted on 25.3.1998 to the Personnel and Administrative Reforms Department for taking a decision in the matter. After the submission of the report, the investigation was directed with respect to three items. The allegation connected with Lokesh Man Wine Industries, Digha, Green Earth India, Patna and Samvedna, Patna the two Non-Government Organizations and disproportionate earnings with respect to Ashok Kumar Singh.

(3.) The petitioner is only connected with 'Samvedna' as he was the Secretary of 'Samvedna' for a few months. At the time when the petitioner was the Secretary of 'Samvedna' Sri Ran Vijay Kumar was the President.