(1.) The instant petition filed under Sec. 397 and 401 of Cr.P.C. is directed against the order dtd. 22/6/2023 passed by the learned Special Judge, Anti-Corruption Bureau, Ranchi in Misc. Criminal Application No. 1553 of 2023 in connection with Ranchi Vigilance PS Case No. 54 of 2016 corresponding to Vigilance (Spl.) Case No.57 of 2016 for the offence under Sec. 13(2) read with Sec. 13((1) (e) of the Prevention of Corruption Act, 1988 whereby and whereunder, the application filed by the petitioner seeking discharge has been rejected. Factual Matrix:
(2.) The brief facts of the case as per the pleading made in the instant petition which requires to be enumerated herein, read as under: The petitioner had been made accused in Ranchi Vigilance P.S. Case No. 54 of 2016 which was instituted on 12/7/2016 on the basis of investigation report by the informant in P.E No.30 of 2013 dtd. 2/11/2013 alleging therein that the petitioner being the then Executive Engineer, Rural Works Department, Ramgarh-cum-Executive Engineer, NREP, Ramgarh has misused his post and earned excessive amount in respect of his income. It has further ben alleged that in comparison with the income of the petitioner, he has spent 77% excess amount of his income. It has further been alleged that the petitioner has spent Rs.62,69,600.00 on construction of his house situated in Housing Co-operative Society Ltd., Ashok Nagar, Ranchi without being disclosed by him. On the basis of aforesaid premises, the instant case has been instituted against the accused petitioner Yadvendra Singh for the offence under Sec. 13(2) read with Sec. 13((1) (e) of the Prevention of Corruption Act, 1988.
(3.) After investigation, a charge-sheet has been submitted against the petitioner for the offence under Sec. 13(2) read with Sec. 13((1) (e) of the Prevention of Corruption Act, 1988.