- (1.) This application has been filed for quashing of the entire criminal proceeding including the order dated 26.3.2012 whereby and whereunder cognizance of the offence has been taken under Section 109 of the Indian Penal Code and also under Section 13(2) read with Section 13(1)(e) of the Prevention of Corruption Act against the petitioner. One Rajiv Sharma had filed a complaint, vide Complaint Case No. 1 of 2009 on 20.1.2009 before the Special Judge, Vigilance, Ranchi against four persons including Kamlesh Kumar Singh, the then Minister, Government of Jharkhand alleging therein that all the accused persons have amassed properties disproportionate to their known source of income. The Special Judge on receiving the complaint sent it before the Vigilance Police Station for its institution and investigation. Accordingly, Vigilance P.S. Case No. 9 of 2009 was registered.
(2.) On completion of investigation, Vigilance submitted charge-sheet against those named accused persons. However, this Court vide an order passed in W.P. (PIL) No. 4700 of 2008 directed the C.B.I. take further investigation in the matter. The C.B.I. having registered the case under Sections 406, 409, 420, 423, 424, 465, 120B of the Indian Penal Code and also under Sections 11/13(2) read with Section 13(1)(e) of the Prevention of Corruption Act as R.C. No. 5(A)/2010/AHD-R took up the matter for further investigation.
(3.) The C.B.I. having completed investigation submitted charge-sheet on 22.12.2011 against Kamlesh Kumar Singh, this petitioner (wife of Kamlesh Kumar Singh) alleging therein that Kamlesh Kumar Singh had amassed properties in the name of his brother and his wife as well as daughter worth Rs. 50 crores and this petitioner even tried to justify the income as her own before the income tax authorities but the assessing authority did find income shown in the return to be false.;