BANSHILAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the CBI.

(2.) The petitioner, who is an accused for offence under Section 13(2) read with Section 13(1)(e) of the Prevention of Corruption Act, prays for anticipatory bail expressing apprehension of his arrest in connection With R.C. Case No. 5(A)/2005-A.H.D.(R).

(3.) Learned counsel appearing for the petitioner submits that as per the case of the CBI, the petitioner, presently working as Divisional Engineer, Telecom, Dumka, while functioning in different capacities, in the Department of Telecom, Government of India and B.S.N.L., acquired total assets worth Rs. 1,83,93,998/- (immovable worth Rs. 1,72,00,000/-) and (movable worth of Rs. 11,93,998/-) during 1990 to February 2005 by corrupt or illegal means, as against likely savings of Rs. 51,73,671/- and thereby acquired assets worth Rs. 1,32,20,327/- which is disproportionate to his known source of income, for which petitioner failed to give satisfactory explanation, but the CBI not only miscalculated the income accounted for, from the known source rather wrongly assessed the value of the assets and even left out the income coming from the known source and thereby came to wrong conclusion that the assets acquired is disproportionate to known source of income.