Jai Prakash Narain Singh vs Central Bureau Of Investigation
2003 Latest Caselaw 431 Del

ORDER

B.N. Chaturvedi, J.

Crl M.(M) No. 694/2003 & Crl M. 919/2003 :

1. Challenge in present petition is directed against an order dated 14.2.2003 of the learned Special Judge declining the application made by the petitioner for release of cash amount of Rs. 2,88,500/- recovered from his premises on a raid by the CBI in connecton with a corruption case registered against Shambhu Prasad, brother of the petitioner. Apart from the aforesaid cash amount, some jewellery items were also seized in the course of raid by the CBI. The jewellery items were directed to be released to the petitioner by the impugned order. However, the release of cash amount was refused on the ground that in the event of that amount being proved to be ill-gotten wealth, the same would be liable to be forfeited to the State.

2. Counsel for the petitioner pleads that the petitioner is to get his daughter married and in that connection he requires the said amount. It is submitted that in case he is, ultimately, required to refund the amount so released to him, he is prepared to do so and for that purpose he is ready to execute an indemnity bond to the extent of the amount to be released.

3. According to the prosecution, the aforesaid amount, in addition to jewellery items, was seized from the premises of the petitioner as the CBI suspected the same to belong to Shambhu Prasad, brother of the petitioner, who happens to be an accused in R.C. No. ACB 2002/A002, CBI/ACB II/New Delhi under Section 13(1)(e) of Prevention of Corruption Act, 1988.

4. Until it is established that the amount so recovered from the premises of the petitioner actually belongs to his brother Shambhu Prasad, merely on the basis of suspicion, it may not be just and proper to decline the use of that money by the petitioner by ordering release thereof. In the circumstances, the impugned order dated 14.2.2003 refusing release of the dash amount to the petitioner pending trial is set aside. The petition is allowed and the amount of Rs. 2,88,500/- together with interest accruing thereon, in view of the same being kept in fixed deposit, is ordered to be released to the petitioner on his furnishing an indemnity bond to the extent of the amount being released for refund thereof, in case so required, to the satisfaction of the learned Special Judge.

The petition stands disposed of.

dusty.