T. PATHAW Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This is an application under Sec. 482 preferred by the petitioner herein with a prayer to set aside and quash the FIR dtd. 10/12/2015 filed by the Head of Branch, CBI, ACB, Shillong and upon investigation, a consequent chargesheet dtd. 31/12/2016 being filed leading to the formal proceeding being CR Case No. 38(S) 2017 now pending before the learned Chief Judicial Magistrate, Shillong with the petitioner herein as the sole accused.

(2.) Heard Mr. S. Jindal, learned counsel for the petitioner, who has submitted that the background facts and circumstances of the case of the petitioner is required to be placed before this Court to better understand the issues involved.

(3.) The learned counsel has then submitted that the petitioner herein is the Chairman of M/s Ranger Security and Service Organisation dealing mostly in the area of outsourcing of manpower to various organisation requiring such manpower.