RUPARNA DUTTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner- Ruparna Dutta is in custody since 7/12/2022 in connection with R.C.3(A)/2018-D corresponding to R.C.-AC-1-2018A 0003 for the offence registered under Sec. 13(2) read with Sec. 13(1)(e) of P.C. Act and Sec. 109 of the I.P.C. pending in the Court of learned Special Judge, C.B.I., Ranchi.

(2.) It is submitted by the learned counsel on behalf of petitioner that she happens to be the wife of principal accused Tapas Kumar Dutta, who has been granted default bail and the charge sheet has been submitted. Thereafter, another co-accused Santosh Kumar Shah has been granted bail by Hon'ble Supreme Court considering the default bail granted to the principal accused. This petitioner is not named in the F.I.R. and has been roped in the case only for being the wife of principal accused. After concluding the investigation, charge sheet has been submitted in this case finding a disproportionate assets of Rs.13,80,25,716.00 with 1090.24% D.A. against Tapas Kumar Dutta. The petitioner has been charged of abetment of offence under Prevention of Corruption Act. Petitioner is an old ailing lady. She has multiple issues having respiratory problem and Arthritis.

(3.) It is submitted by Mr. P.A.S. Pati, learned counsel on behalf of C.B.I. that during investigation huge property have been seized which were disproportionate to her known source of income, although, she was housewife and no tax return was filed. It is submitted that the petitioner had several joint bank accounts with her husband Tapas Kumar Dutta, 45 mutual fund investment and number of LIC policies.