RAJESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Instant criminal revision application has been filed against the order dtd. 6/5/2022 whereby and whereunder the discharge application of the petitioner has been rejected in connection with RC Case No.04(A)/2019-R under Sec. 13(2) read with Ss. 13(1)(d) of the Prevention of Corruption Act by learned A.J.C.- XVIII cum Special Judge, CBI, Ranchi.

(2.) The petitioner is Postal Assistant in Postal Department and as per prosecution case, he earned disproportionate assets to the tune of Rs.82,51,673.80 to the known source of his income for the check period 1/1/2008 to 30/6/2019.

(3.) After investigation, charge sheet has been submitted against the petitioner under Ss. 13(2) read with Ss. 13(1)(e) and Ss. 13(2) read with Ss. 13(1)(b) of the P.C. Act.