- (1.) This application has been filed for quashing of the first information report of Vigilance P.S. Case No.23 of 2009 (Special Case No.27 of 2009) instituted under Sections 467, 468, 469, 471, 406, 409, 420, 109/120B of the Indian Penal Code and also under Sections 7, 10, 13(1)(e) of the of the Prevention of Corruption Act (hereinafter referred to as `the Act').
(2.) The facts leading to filing of this case are that the Income Tax Department laid a raid in the house of the petitioner on 15.10.2009 where 169 term deposit receipts worth Rs.12,54,23,337/- of North Bihar Regional Gramin Bank, Murtuza Branch, P.S. Dariapur, District-Chapra were found which were either in the name of the petitioner or his family members.
(3.) That apart, 42 files of the Government Department relating to disciplinary proceeding, tender, transfer and posting were found. The said file as well as the aforesaid term deposit receipts were seized by the Income Tax Department.;