SITA SOREN Vs. UNION OF INDIA

JUDGEMENT

(1.) BOTH these applications arise out of the same case, as such, they are being disposed of by this common order.

(2.) HEARD the learned counsel for the petitioners and learned counsel for the CBI.

(3.) PREVIOUSLY , Namkum P.S. Case No. 58 of 2012 was instituted, on the basis of the self statement of S.I. Rajdev Singh, which shows that on 30.3.2012, there was election for Rajya Sabha and Income Tax Department was informed that heavy cash was being brought from Jamshedpur to Ranchi for purchasing the MLAs for the election to the seats of Rajya Sabha. On the said information, one Innova vehicle was intercepted by the police, which was coming from Jamshedpur side and from the said Innova vehicle, Rs. 2 crore 15 lakh were recovered by the police. The person, who was on Innova vehicle, disclosed his name as Sudhansu Tripathy and he claimed to be the Assistant Manager of M/s. Sah Sponge & Power Ltd., Jamshedpur, who informed that the said cash was given by the Director of the said Company for being delivered at the Ford Icon Showroom at Ranchi. The police case was instituted alleging that the recovered money was to be used for purchasing the voters in the election, and investigation was taken up. The petitioners were not made accused in the said police case.