PUSHPARAJU Vs. STATE

JUDGEMENT

(1.) This is an application under sec. 482 of the Criminal Procedure Code filed by one Shri Pushparaju praying for quashing of the FIR No. 463 of 2014 dtd. 21/10/2014 under Ss. 120B/167/409/464/465/471 of the Indian Penal Code and corresponding charge sheet No. 219 of 2018 dtd. 12/8/2018 and connected GR Case No. 1554 of 2014 pending before the Court of the learned Chief Judicial Magistrate at Port Blair.

(2.) The petitioner is the Executive Engineer under the Andaman Public Works Department (APWD) presently under suspension.

(3.) One K. Amose, Head Draughtsman under the Road construction Division, APWD lodged a complaint under Sec. 156(3) of the Code of Criminal Procedure on 16/10/2014 against the petitioner, and three other high officials of APWD before the Court of the learned Chief Judicial Magistrate at Port Blair alleging, inter alia, that the petitioner along with the other accused persons committed criminal conspiracy and uploaded 4 numbers construction works fraudulently using unique ID numbers of Port Blair Municipal Council, Andaman and Nicobar Police Department and other fictitious unique ID numbers. It is also alleged that the accused persons along with Superintendent Engineer have created forged and false documents and used them as genuine for further process of uploading the four different tender notices in wrong ID numbers to conceal them from website of the APWD in order to deprive the innocent contractors from taking part in the tender process and to issue the work order to the men of their choice. The complainant has also made out a specific case of illegal disbursement of money to some persons by the accused.