Patna High Court - Orders
Prem Kumar vs The State Of Bihar Through Vigilance & ... on 11 September, 2017
Author: Arun Kumar
Bench: Arun Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.36741 of 2013
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Prem Kumar S/O Late Babu Bhagwan Prasad Resident Of Village Paiga,
Police Station, Bhaldi, District Saran, At Present Resident Of Saket Bihar,
Mitra Mandal Colony, Police Station Phulwarisharif, District Patna.
.... .... Petitioner
Versus
1. The State Of Bihar Through Vigilance, Patna.
2. The Court Of Special Judge-Cum-Authorised Officer, Special Court No.
1, Muzaffarpur.
.... .... Opposite Parties
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Appearance :
For the Petitioner/s : Mr. Syed Alamdar Hussain, Sr. Advocate
Mr. Syed Asgher Najmi
For the Opposite Party/s : Mr. Ramakant Sharma(L.O.(I/C Vigi.)
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CORAM: HONOURABLE MR. JUSTICE ARUN KUMAR
ORAL ORDER
11 11-09-2017Hear d l ear ned Seni or Counsel f or t he pet i t i oner as wel l as t he l ear ned Seni or Counsel f or t he Vi gi l ance Depar t ment .
The pet i t i oner is f aci ng conf i scat i on pr oceedi ng i n Conf i scat i on Case No. 2 of 2013 pr esent l y pendi ng i n t he Cour t of Aut hor i sed Of f i cer , Speci al Cour t No. 1 Muzaf f ar pur . The pet i t i oner has chal l enged i ssuance of not i ce on t he sol e gr ound t hat t he copy of t he appl i cat i on submi t t ed by t he Publ i c Pr osecut or f or i ni t i at i ng t he pr oceedi ng of conf i scat i on under Sect i on 13 of t he Bi har Speci al Cour t Act , 2009, was not at t ached, t her ef or e, not i n a posi t i on t o gi ve r epl y t o t he not i ce. Mor eover , t he sai d r equi r ement i s mandat or y Patna High Court Cr.Misc. No.36741 of 2013 (11) dt.11-09-2017 2 i n nat ur e.
Cont r ar y t o t hat , l ear ned Seni or Counsel f or t he Vi gi l ance Depar t ment submi t s t hat si x copi es of t he pet i t i on have been f i l ed by t he Publ i c Pr osecut or bef or e t he Cour t and whi ch ar e on t he r ecor d and what t he pet i t i oner i s r equi r ed t o do i s t o t ake copy of t he pet i t i on f i l ed by t he Publ i c Pr osecut or . I n st ead of t hat he i s del ayi ng t he mat t er and unnecessar i l y has chal l enged t he i ssuance of not i ce.
Havi ng goi ng t hr ough t he r ecor ds of t he case and on consi der at i on of t he r i val submi ssi ons of bot h si des, t he Cour t f i nds t hat t he r ul es f r amed under Bi har Speci al Cour t Rul es, 2010 cont ai ns t he pr ocedur e f or i ssuance of not i ce i n t he mat t er of gi vi ng not i ce t o t he pr oceedee i n t he conf i scat i on pr oceedi ng. The not i ce has to be i ssued in For m I I of t he Rul es. It cat egor i cal l y st at es t hat t he copy of t he appl i cat i on f i l ed by t he Publ i c Pr osecut or must be at t ached t o t he not i ce, t her eaf t er t he per son agai nst whom t he pr oceedi ng has been i ni t i at ed i s r equi r ed t o submi t hi s expl anat i on wi t h r egar d to t he al l egat i ons of di spr opor t i onat e asset s st at i ng hi s sour ce of i ncome Patna High Court Cr.Misc. No.36741 of 2013 (11) dt.11-09-2017 3 f r om whi ch such pr oper t i es wer e acqui r ed by hi m. The per i od f or submi ssi on of expl anat i on shoul d not be l ess t han t hi r t y days.
The Cour t f i nds t hat i n t he not i ce t he copy of t he appl i cat i on f i l ed by t he Publ i c Pr osecut or f or i ni t i at i ng conf i scat i on pr oceedi ng was not ser ved t o t he pet i t i oner . So t he Cour t i s of t he vi ew t hat t he cour t bel ow must suppl y a copy of t he appl i cat i on f i l ed by t he Publ i c Pr osecut or whi ch i s al r eady on r ecor d as i t appear s f r om t he or der sheet dat ed 5.9.2013, whi ch was pr oduced bef or e t he Cour t by t he Vi gi l ance Depar t ment . The pet i t i oner /Counsel i s di r ect ed t o appear on t he next dat e f i xed i n t he mat t er and t he Cour t wi l l suppl y a copy of t he appl i cat i on t o hi m and t he mat t er wi l l f ur t her pr oceed expedi t i ousl y i n accor dance wi t h l aw.
Wi t h t hi s obser vat i on t he appl i cat i on st ands di sposed of .
(Arun Kumar, J.) Snkumar/-
U T