RAJ DEO SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) ON November 2, 1982, a case was registered against the petitioner regarding an offence under section 5(2) read with section 5(1) (e) of the Prevention of Corruption Act (Act 11 of 1947). A charge sheet was submitted on 30.8.1985 by the CBI in which the alleged disproportionate assets of the petitioner as on 5.11.1982 amounted to Rs. 9,10,932.41 along with a list of 40 witnesses and 20 documents. The, Special Judge, CBI, South Bihar, Patna took cognizance of the offences on 14.11.1986 and issued summons fixing 2.12.1986 as the date for appearance. On 24.4.1987, the petitioner appeared before Court, applied for and obtained bail. The charges were framed by the Special Judge on 4.3.1993. Three witnesses were examined by the prosecution till 1.6.1995.