LAWS(JHAR)-2019-5-51

AUGUSTINE KIRO Vs. STATE OF JHARKHAND

Decided On May 10, 2019
Augustine Kiro Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the A.C.B.

(2.) Instant application has been filed against the order dated 24.09.2018 passed in Misc. Cr. Application No.871 of 2018 by which application for discharge was dismissed relating to Vigilance P.S. Case No.43 of 2013 corresponding to Vigilance (Special) Case No.46 of 2013 passed by Special Judge, A.C.B., Ranchi.

(3.) The prosecution case, in short, is that Department of Income Tax, Ranchi raided the premises of petitioner's brother namely Deonish Kiro, an officer belonging to Jharkhand Administrative Service and found evidence of disproportionate assets relating to check period June, 1990 to 17.02.2009. During the raid, cash, jewelleries showing investment in bank, L.I.C. etc. were found. The Income Tax Department informed the Vigilance Department and thereafter case of disproportionate asset were registered against the brother of this petitioner and charge-sheet was submitted against Mr. Deonish Kiro as well as supplementary charge sheet was also submitted against this petitioner under Section 109 of the Indian Penal Code as well as under Section 13 of the Prevention of Corruption Act.