SANTOSH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The anticipatory bail application filed on behalf of petitioner, who is apprehending his arrest in connection with R.C.10(A)/2019-R for the offence registered under Sec. 13(2) read with Ss. 13(1)(e) and Sec. 13(2) read with Sec. 13(1)(b) of the P.C. Act pending in the Court of learned Additional Judicial Commissioner-XVIII cum Special Judge, CBI, Ranchi, is pressed into motion.

(2.) The petitioner is Assistant Commandant in C.R.P.F. After investigation, charge sheet has been submitted and as per the prosecution case, the petitioner had acquired disproportionate asset of Rs.50,47,947.00 which was 43.86% of his known source of his income.

(3.) It is submitted by the learned counsel on behalf of the petitioner that there has been computational error which is apparent from the charge sheet.