SHIV KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This matter has been heard through video conferencing because of COVID-19 pandemic.

(2.) Heard Dr. K.N. Singh, learned Additional Solicitor General of India assisted by Mr. Manoj Kumar Singh, learned C.G.C. for the Union of India, Mr. Kaushal Kumar Jha, learned Senior Counsel assisted by Mr. Amit Prakash, learned counsel for the Reserve Bank of India (for short "R.B.I.), Mr. Ajay, G.A.-5 assisted by Mr. Shailendra Kumar, learned APP for the State along with Senior Superintendent of Police, Muzaffarpur, Mr. Bhaskar Shankar and Ms. Prakritita Sharma, learned counsel for the Intervenor, Mr. Suresh Prasad Singh, learned counsel for the Punjab National Bank (for short "P.N.B."), Mr. Harendra Prasad Singh, learned counsel for the B.S.N.L., Mr. Shailesh Thakur, Additional Director of Financial Intelligence Unit and Mr. Vishwanath Prasad Sinha, learned Senior Counsel assisted by Mrs. Soni Srivastava, learned counsel for the Economic Offences Unit (for short "EOU").The Superintendents of Police Nawada, Nalanda and Sheikhpura have also joined the proceeding virtually and have been represented by Mr. Ajay, G.A.-5. They have informed this Court that they are taking all steps to nab the cyber criminals and other criminals who are involved in these kind of crimes and many of those criminals have been arrested. They have also informed this Court that the details of properties of those criminals are being taken and those details shall be forwarded to the Director General (Investigation), Income Tax Department, Bihar, Patna, the Deputy Director, Enforcement Directorate, Patna, for necessary action in accordance with law.

(3.) It is expected that the Director General (Investigation), Income Tax Department, Bihar, Patna and the Deputy Director, Enforcement Directorate, Patna, will act upon the information supplied by the local Police and after inquiring about the source of the properties/huge wealth amassed illegally by those criminals, they will take all steps under the Income Tax Act and Prevention of Money Laundering Act.