CENTRAL BUREAU OF INVESTIGATION (CBI) Vs. KONJENGBAM ONGBI MANGSATABAM NINGOL CHANDANI DEVI

JUDGEMENT

(1.) Heard Mr. W. Darakishwor, learned senior panel counsel appearing for the petitioner, Mr. K. Pradip, learned counsel appearing for the respondent No. 1 and Mr. Th. Tolpishak, learned counsel appearing for the respondents No. 2 and 3.

(2.) The facts of the present case in a nutshell are that on receiving reliable information, the petitioner (CBI) registered a case bearing No. R.C. 0212020A0003 or R.C. 3(A) 2020CBI/ACB/Imphal u/s 13(2) r/w 13(1)(b) of the P.C.Act, 1988 (as amended) against one accused person, viz, KonjengbamIbothem Singh for possessing assets both moveable and non-moveable disproportionate to his known source of income. Thereafter, on 23/10/2020, the petitioner (CBI) conducted a search operation at the house of the said accused person and seized a large number of documents and articles by preparing a search-cum-seizure memo and kept the seized properties in their custody.

(3.) The three respondents in the present revision petition filed three separate application registered as Cril.Misc.(Z) Case No. 7 of 2020, Cril. Misc. (Z) Case No. 1 of 2021 and Cril. Misc. (Z) Case No. 5 of 2021 in the Court of the Special Judge (P.C. Act), Imphal West, with a prayer for granting to them interim custody of some of the seized properties which belongs to them on Zima. The said three Zima applications were allowed by the learned Special Judge (P.C. Act), Imphal West by directing the CBI to release in favour of the present respondents some of the seized properties which belongs to them under certain conditions as mentioned in the said order.