ANIL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned counsel appearing for the Vigilance Investigation Bureau.

(2.) Petitioner, by means of this application under Section 482 of the Code of Criminal Procedure, has invoked the inherent jurisdiction of this Court with prayer to quash the order dated 22.04.2006, passed by learned Special Judge, Vigilance, Patna in Vigilance P.S. Case No. 7 of 2002 corresponding to Special Vigilance Case No. 21 of 2002, whereby and whereunder cognizance has been taken against the petitioner for the offence under sections 420, 465, 466, 467, 471, 477A, 201, 109, 120B of the Indian Penal Code and sections 13(2) read with 13(1)(d) of the Prevention of Corruption Act.

(3.) The prosecution case, in brief, is that on the complaint of a Member of the Legislative Assembly, namely, Sri Ram Lal Singh, a vigilance inquiry was instituted against one Ashok Kumar Singh, IAS, the then Managing Director, Bihar State Financial Corporation, Patna. The inquiry was conducted with respect to allegation of defalcation of money and of creating two organizations, namely, Samvedna and Green Earth India for raising donations from lonee entrepreneurs. On preliminary investigation, report was submitted on 25.03.1998 to the Personnel and Administrative Reforms Department for taking a decision in the matter. After submission of the report, investigation was directed against Lokesh Man Wine Industries, Digha, Green Earth India, Patna and Samvedna, Patna and with respect to disproportionate earnings of Ashok Kumar Singh.