RAJENDRA KUMAR VERMA Vs. STATE OF M P

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure has been filed for quashing the proceedings initiated against the petitioner by the respondent.

(2.) THE petitioner was working as S. D. O. in Tandula Water Resources Sub-Division No. 2, Balod, District Durg. A complaint was filed before the respondent that the petitioner possesses assets beyond the known sources of his income. Consequently, the raids were conducted and a case for offence under Section 13 (1) (e) and 13 (2) of the Prevention of Corruption Act, 1988 (for short the 'act') has been registered against him. The petitioner filed several representations before the concerned authorities explaining his sources of income. Ultimately, he filed the present petition invoking the inherent power of this Court under Section 482, Cr. P. C. for quashing the proceedings initiated against him.

(3.) THE learned counsel appearing for both the sides prayed that the matter be heard and disposed of on the point of tenability as the Investigating Officer had no authority to investigate into the allegations allegedly made against the petitioner.