C.V.BHADANG,J. - (1.)In both these applications, the Applicant(accused No.1) is seeking release on bail.
(2.)The Applicant is working as Deputy Director, Town Planning, Amaravati. The allegation is that the Applicant during the period from 23/1/1986 to 18/6/2020 had amassed wealth in his name and family members and other entities to the tune of Rs.82,38,34,941.00 which is disproportionate to the known sources of income.
(3.)One Nitin Sahebrao Patil had filed a complaint with the Anti-Corruption Bureau (ACB) Pune alleging that the Applicant was possessing disproportionate assets to the known sources of income. It appears that on the basis of the same, initially a discrete inquiry was conducted by P.I. Patange and Smt. Kanchan Jadhav which was followed by an open inquiry by ACP Seema Mehandale. After inquiry, ACP Seema Mehandale filed a FIR dtd. 18/6/2020 with Police Station Alankar, Pune City against the Applicant, on the basis of which an offence at Crime No. 736 of 2020 is registered against the Applicant and others for the offence punishable under Sec. 13(1)(b) and 13(2) of the Prevention of Corruption Act and Sec. 109 of IPC. In this case after investigation, a chargesheet is filed.