LAWS(SC)-2018-2-166

DILIP CH. KALITA Vs. THE STATE OF ASSAM

Decided On February 06, 2018
Dilip Ch. Kalita Appellant
V/S
The State Of Assam Respondents

JUDGEMENT

(1.) Leave granted.

(2.) These three appeals pertain to four appellants seeking anticipatory bail in respect of FIR registered by the respondent arising from the award of a contract for multimedia campaign executed by the Department of Information and Public Relations(for short"DIPR" ) of the State of Assam by involving the creative agencies and media buying agencies who are the appellants before us. The three media buying agencies were selected by the DIPR for State Government of Assam being the Brahmaputra Television Network(BTN) of Rajiv Kumar Bora and Anjana Bora, Delta Publicity(DP) of Dilip Ch. Kalita and Pradip Advertmt.(PA) of Apurba Lahkar.

(3.) According to the respondent, the process by which the above contracts were awarded is highly questionable and has criminal ramification also therefore an FIR has been registered on 20th October, 2017 under Sections 120B, 468, 471, 406, 409, 420 IPC read with Section 13(2) of the Prevention of Corruption Act in the Special Vigilance Cell Police Station as Case No. 8 of 2017.