J. KRISHNA KISHORE Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 Cr.P.C. seeking quashing of FIR in Cr. No. 22/2019 dtd. 15/12/2019 registered on the file of CID Head Quarters PS, Mangalagiri, under Ss. 188, 403, 409, 120(B) IPC and AP Economic Development Board Act 2018.

(2.) Heard Sri Naga Muthu, learned senior counsel appearing on behalf of Sri J.V. Prasad, learned counsel for the petitioners and Sri T.M.K. Chaitanya, Standing Counsel for CID, appearing for the respondent-State.

(3.) The case of the petitioner is that the petitioner is a Chartered Accountant by qualification till he was selected in Indian Revenue Service in 1991. He was posted as Assistant Commissioner of Income Tax, Bangalore in 1993 and continued till November, 1998. His performance during this tenure was rated as outstanding. Thereafter the petitioner was posted as a Senior Technical Officer, Central Economic Intelligence Bureau, New Delhi from November 1998 to till 30/9/1999. Pursuant thereto, the petitioner was on deputation as Principal Secretary to the Union Minster of State for Agriculture and Union Minister for Rural Development. During the period from September 2003 till January 2012, the petitioner was worked as Additional commissioner of Income Tax in Faridabad, Chandigarh and Hyderabad, thereafter promoted as the Commissioner of Income Tax w.e.f. 26/1/2012 and posted in Vijayawada and Guntur, after which he was taken on deputation as Private Secretary to the Union Minister for Civil Aviation, Government of India between 2/6/2014 till 31/3/2015.