USHA NARSARIA Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) This application is directed against the order dated 29.01.2013 passed in Vigilance P.S. case no.28 of 2000 (Special Case no.15 of 2000) whereby and whereunder charges have been framed against the petitioner under Sections 423, 424, 467, 468, 469, 471, 477A, 201 and 409 read with Section 120(B) of the Indian Penal Code and also under Sections 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act.

(3.) In the context of the present petitioner, the case of the prosecution is that one Tulsidas Kanodia sold 6 Katthas & 6 Chhatak of the land appertaining to plot no. 27 falling within the urban area of Ranchi on 02.04.1982 to this petitioner. Subsequently, this petitioner sold the land to one Sajjan Kumar Agarwal on 19.02.1989, though the land in question was the subject matter of a proceeding under the Urban Land (Ceiling and Regulation) Act, 1976 (hereinafter referred to as the Act ).