LAWS(JHAR)-2013-2-52

BINOD KUMAR SINHA Vs. STATE OF JHARKHAND

Decided On February 19, 2013
Binod Kumar Sinha Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) All the three applications were heard together and are being disposed of by this common order as the issue involved in all these cases is the same.

(2.) Before coming to the point of issue, the facts of the case need to be taken notice of.

(3.) A complaint case was lodged in the court of Special Judge (Vigilance) -cum- Additional Judicial Commissioner, Ranchi by the complainant Rajiv Sharma alleging therein that the then Chief Minister Shri Madhu Koda, while holding the office of the Chief Minister and before that office of Minister, Mines and Co-operative amassed huge properties moveable as well as immovable by indulging in corrupt practices and thereby embezzled public money in collusion with Vinod Sinha [petitioner in W.P (Cr.) No.257 of 2012] and Sanjay Kumar Choudhary. Having acquired ill-gotten money in crores in connivance with aforesaid two persons they purchased/invested money in number of Companies not only in India but also at abroad including Dubai where crores of rupees were transferred through Hawala. That apart, moneywas also invested in crores in purchasing land and also in purchasing Mines in a foreign country, namely, Liberia.