BIVASH CHANDRA THAKUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present criminal revision petition has been filed against the order dtd. 26/2/2022 passed in Special Case No.05 of 2009 whereby and whereunder, the discharge petition filed by the petitioner-accused was rejected. The F.I.R. lodged by the Additional Superintendent of Police, Anti-Corruption Bureau, Patna on 10/1/1991 against the petitioner who was posted as Block Development Officer at Jhanjha Block is the basis of the case. On the basis of the written report, Patna Vigilance P.S. Case No. 1 of 1991 was registered under Ss. 420, 465, 467, 468, 471, 477A and 120-B of the Indian Penal Code and under Ss. 13(ii) r/w 13(1)(e) of the Prevention of Corruption Act.

(2.) The main allegation as disclosed in the F.I.R. is that the petitioner-accused during his 10 years of service had acquired the property disproportionate with the known source of his income under a conspiracy by acts of fraud and forgery. The assets that has been mentioned in the FIR is as follows:

(3.) After investigation, charge sheet was submitted by the Vigilance Department on 2/7/2007 under Ss. 420, 465, 467, 468, 471, 477A and 120-B of the Indian Penal Code and Ss. 13(2) and 13(1)(e) of the Prevention of Corruption Act.