LAKSHMI DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel in I.A. No.647 of 2022 which has been filed for substitution of legal heirs of the sole petitioner who died during pendency of the present criminal revision.

(2.) It is submitted that the sole petitioner died on 21/6/2021 and the death certificate to that effect has been enclosed with the petition. Considering the submission made, I.A. No.647 of 2022 is allowed. Let the name of his wife as detailed in para 5 be substituted in place of petitioner during course of day. Instant petition has been filed to set aside the order dtd. 13/8/2019 passed by learned Special Judge, CBI, Ranchi in R.C.02(S)/2012-AHD-R whereby the petition for release of the amount of Rs.12,24,500.00 and other valuables seized by the police party, has been rejected.

(3.) The brief fact of the case is that the instant case was registered on the self- statement made by the Sub Inspector on the basis of information received from the Income Tax Department with respect to the cash transactions taking place in the election for the member of Rajya Sabha which was scheduled to be held on 30/3/2012. A raid was conducted on information of Income Tax Department by the police and Vehicle No.JH 05AC 2185 was intercepted from which Rupees Two Crore Fifteen Lakh was recovered. During investigation, further raids were conducted in the house of Arun Mandal (petitioner) in which following articles were recovered: