VIKAS RAJVANSHI Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of the present petition, filed under sec. 482 of the Code of Criminal Procedure, 1973, the petitioner has challenged the order dtd. 29/7/2022, passed by the Special Judge, CBI Cases, Jodhpur (hereinafter referred to as "the trial Court"), whereby petitioner's application under sec. 457 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code") has been rejected.

(2.) The facts relevant for the present purposes are that under the apprehension/suspicion of some illegal accumulation of assets, the CBI conducted raid on the premises of sister of the present petitioner (Alka Rajvanshi). During the course of investigation, petitioner's premises and bank accounts etc were also searched and cash amounting to total of Rs.16,44,500.00 was recovered and seized out of which Rs.4,31,250.00 belongs to the present petitioner. The said seizure of cash was made on 9/4/2021.

(3.) The petitioner thereafter moved an application dtd. 8/4/2021 for release of the cash with the following prayer: