On Monday, the Central Bureau of Investigation (CBI) informed a Special Court it has obtained requisite sanctions from Delhi LG to prosecute AAP leader and former Delhi minister Satyendar Jain in a disproportionate assets' case.
Jain is contesting the Delhi assembly elections from the Shakur Basti constituency for the fourth consecutive time.
The Court of special judge (MP/MLA) Jitendra Singh has not posted the matter for further hearing on January 22. CBI had filed is supplementary charge sheet in the matter on January 4.
The order passed by the court recorded that the sanction was received on December 31, 2024, to prosecute Jain under Section 19 of the Prevention of Corruption Act, 1988. A copy of the sanction was filed before the court by the Investigating Officer (IO).
At present, CBI has named five other people in the case aside from Jain & three accused firms. The case was initially filed on August 24, 2017, against Jain & other accused & the charge sheet was filed in December 2018.
CBI’s initial charge sheet alleged that Jain, during his tenure as a Delhi government minister, had amassed assets to the tune of ₹1.62 crore between February 14, 2015 & May 31, 2017, which were disproportionate to his known sources of income.
In a hearing before the special judge on November 5, the IO said that further investigation in the matter was complete & the file had been sent to the Delhi chief secretary & the office of the lieutenant governor for consent.
The court had then directed the DIG of CBI to file the status report regarding the said approval before the next date of hearing so that the matter could be proceeded with expeditiously.
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