The Central Bureau of Investigation has filed a chargesheet against then Additional Commissioner of Income Tax, Central Range-I, Ahmedabad(Gujarat); then Assistant Commissioner of Income Tax, Ahmedabad and a private person in an on-going investigation of a case.
CBI had registered the instant case on 12.10.2022 against then Additional Commissioner, Income Tax, Ahmedabad on the request of Gujarat Government & further Notification from Government of India and taken over the investigation of the case earlier registered by Ahmedabad City ACB Police Station, Ahmedabad (Gujarat) related to bribery of Rs.30 Lakh. It was alleged that when team of ACB, Gujarat reached the office of said Additional Commissioner of Income Tax, he escaped from his office by creating ruckus during trap proceedings. It was further alleged that, before escaping, then Additional Commissioner of Income Tax(Central Range-I), Ahmedabad had handed over two mobile handsets to then Assistant Commissioner of Income Tax, Ahmedabad. It was also alleged that then Assistant Commissioner had facilitated the escape of said Addl.CIT and also disposed of the said two mobile handsets of said Additional CIT by way of throwing the same in Sabarmati River. CBI recovered both the mobiles from the Sabarmati River Front with the help of divers and other agencies using diving equipment & Remotely Operated Vehicle equipped with SONAR technology.
During investigation, then Additional Commissioner of Income Tax and then Assistant Commissioner of Income Tax were arrested and presently both are in Judicial Custody.
Further investigation is being kept open to unearth larger conspiracy.
The public is reminded that the above findings are based on the investigation done by CBI and evidence collected by it. Under the Indian Law, the accused are presumed to be innocent till their guilt is finally established after a fair trial.
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