SUSHIL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the Vigilance and learned counsel for the respondent no.5.

(2.) The petitioner has filed the present writ application for quashing the order dated 07.03.2019 passed by the learned Special Judge, Vigilance-1st, Patna in Special Case No.13 of 1996 whereby the application of the petitioner for release of bank locker key has been rejected. He has further prayed for direction upon the respondent no.5 to allow the petitioner to operate his Bank Locker No.812, Key No.30.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner has not been made accused in any criminal case. His father late Chandra Bhushan Prasad Sinha was made accused in Special Case No.13 of 1996 arising out of Vigilance P. S. Case No.10 of 1996 registered under Section 13(2) read with 13(1)(d) of the Prevention of Corruption Act. During investigation in that case, on 27.04.1996, the Investigating Officer of the case, namely, Upendra Kumar Sinha along with Sri Krishna Vijay Singh, the then Deputy Superintendent of Police, Vigilance, Patna searched the joint family-house of Late Chandra Bhushan Prasad Sinha. During search, the vigilance team seized four articles from the house. Out of the four articles, one was a bank locker key no.30 of locker no.812 of Punjab National Bank, Kankarbagh (Doctor's Colony) Branch, Patna. The said key belongs to the petitioner as the bank locker has been allotted to him and it stands in his name.