SANJAY KUMAR SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner prays for anticipatory bail in a case registered for offences u/s. 13(2) read with Sec. 13(1)(e) of Prevention of Corruption Act, 1988.

(3.) From the charge sheet filed in the case, it appears that the petitioner has been charged with possessing disproportionate assets to the extent of Rs. 61,45,072.00. The total assets of the petitioner have been taken at Rs. 1,07,41,009.00 and after excluding the assets at the beginning of the check period an income amounting to Rs. 1,58,400.00, and income during the check period of Rs. 47,16,846.00, the aforesaid disproportionate assets of about Rs. 61 lacs is stated to be possessed by him.