HEM CHAND Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS criminal revision is directed against the order dated 24.2.1999 passed by the learned Special Judge, C.B.I., Ranchi, in R.C. No. 23(A) of 1992, whereby and whereunder, the learned Special Judge rejected the petition of discharge filed by the petitioner.

(2.) THE short facts giving rise to this application that the opposite party/C.B.1. lodged a case against the petitioner on 1.12.1992 alleging therein that the petitioner while posted and functioning as Executive Director (Vigilance) in the Central Coalfields Limited during the period May, 1989 to August, 1992, acquired assets disproportionate to his known source of income to the extent of Rs. 3,29,960/- approximately which the petitioner could not explain satisfactorily. It was alleged that the assets were acquired by the petitioner by indulging corrupt practice and also by abusing his official position as public servant. Accordingly, the first information report was lodged and after completion of investigation, charge sheet was submitted.

(3.) THE petitioner filed an application before the learned Special Judge praying therein to discharge him. After hearing both sides and considering the evidence on record, the learned Special Judge rejected the petition of discharge by the order impugned, hence, this revision application.