VANDANA Vs. THE STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) On the basis of confidential information received by Economic Offences Unit, EOU P.S. Case No. 21 of 2013 dated 10.06.2013 was registered under section 13 (2) read with Section 13(1)(e) of Prevention of Corruption Act, 1988 against one Dharmbir Pandey and investigation was taken up. According to the First Information Report, the accused Dharmbir Pandey, while holding the post of District Agriculture Officer, Motihari, had made properties disproportionate to his known sources of income to the tune of Rs. 1,15,89,065/-. Such assets were found in the form of movable as well as immovable properties existing in the name of his family members.

(2.) In course of investigation of the aforesaid police case, notices were issued to the petitioner by the investigating officers of the case to explain her conduct in the matter of employment of the wife and the son of aforesaid Dharmbir Pandey in the firm named and styled as Indian Institute of Medical Science being run by her husband, namely, Sarvesh Kumar Tiwari.

(3.) By way of preferring the present application under Articles 226 and 227 of Constitution of India, the petitioner seeks a direction to be issued to the respondents to restrain themselves from taking any action against her with regard to the aforesaid EOU P.S. Case No. 21 of 2013.