BINOY KUMAR SINGH @ VINAY Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application had been dismissed by order dated 24.07.2014 observing that a reasoned order was to follow later on.

(2.) The Prosecution case according to the Additional Collector, Special Programme, Gaya, is that a raiding team was constituted after the District Magistrate and the Superintendent of Police, Gaya, received secret information that some Officers of the Mining Department, by misusing their official powers, are permitting illegal mining and operation of crushers. The raiding team then started to keep watch on the activities of visitors of a local Hotel at Bodh Gaya. On the date of occurrence, it observed that one Shambhu Prasad Sahu, Assistant Director, Mines, along with one unknown person entered a hotel room. Later on, two other unknown persons also entered the same room after knocking the door which was opened by Shambhu Prasad Sahu, who took them inside. Finding the activities suspicious, the team peeped into the room and attempted to hear the conversation from an opening.

(3.) The Petitioner No.1 is the Vice President of Gammon India Limited, whereas, the Petitioner No.2 is the Project Manager, Gammon India Limited.