NIDHI VIVEK Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Mayank Shekhar, learned counsel for the petitioner, Mr. Rana Vikram Singh, learned Special Public Prosecutor for the State Vigilance Unit (in short 'S.V.U.') and Mr. Anil Kumar Singh No. 1, learned APP appearing for the State.

(2.) The present petition is being preferred for quashing the cognizance order dtd. 23/1/2023 as passed by learned Special Vigilance Court, Patna in connection with F.I.R. bearing Special Case No. 19/2018, corresponding to the Special Vigilance Unit Case No. 02/2018 dtd. 15/4/2018 registered for the offences punishable under Ss. 109 of the Indian Penal Code read with Sec. 13(2) r/w 13(1)(e) of the Prevention of Corruption Act, 1988, which is presently pending in the court of learned Special Judge, Vigilance, Patna.

(3.) The aforesaid F.I.R. has been instituted on the basis of written report dtd. 15/4/2018 of one Ram Rajya Sharma, Dy.S.P./SVU/Patna alleging inter alia that Shri Vivek Kumar, IPS (Bihar; 2007), who is presently posted as Senior Superintendent of Police, Muzaffarpur, Bihar, is a corrupt officer and has amassed huge movable and immovable assets through corrupt means, which are disproportionate to his known sources of income.