ASIM NIRANJAN CHAKRABORTY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application preferred by the accused-applicant under Section 438 of the Criminal Procedure Code, (for short, 'the Code') in connection with offence registered with CID Crime, Rakot Zone Police Station, vide C.R. No.I-9 of 2010 for the offences punishable under Sections 217, 409, 465, 467, 468, 471, 476 and 120(B) of the Indian Penal Code.

(2.) The case of the prosecution, in brief, can be summarized as under:-

(3.) It appears that the State has now decided to proceed against the Company alleged to have received undue favors at the hands of original accused no.1 in so far as allotment of lands is concerned.