MADDU LAKSHMANA RAO Vs. STATE OF A P

JUDGEMENT

(1.) This petition under Section 482 of Cr.PC seeks quashing of the proceedings in FIR 1/ACB-VJA/96 registered at police station, ACB, Vijayawada Range in which the petitioner is accused of offence under Section 13(2) read with Section 13(1)(e) of the Prevention of Corruption Act, 1988.

(2.) The impugned first information report as registered would disclose that the District Inspector, Krishna, ACB, Vijayawada range by name Sri N. Prasad on the basis of which the first information report has been registered, has received the information that the accused being a public servant has amassed assets disproportionate to the known sources of income. The first information report mentions the lists of certain assets possessed by the accused and also mentions the estimated income of the petitioner.

(3.) The only ground on which the proceedings in the investigation are sought to be quashed is that the said N. Prasad, who is the complainant in the case and on the basis of whose complaint the first information report has been registered, has been appointed as the Investigating Officer in the case. The affidavit filed on behalf of the petitioner in this Court discloses that several documents, copies of which have been filed, unmistakably indicate that the said Inspector, first respondent herein, has been acting as an Investigating Officer.