PRAVAT KUMAR TRIPATHY Vs. REPUBLIC OF INDIA (CBI)

JUDGEMENT

(1.) This Petition under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to "the Cr.P.C." for brevity) has been filed with a prayer to quash the proceedings pending before the Learned Special C.J.M. (CBI), Bhubaneswar which arises out of SPE case No.42/14 under Ss. 120(B), 406, 409, 411, 420, 468 and 471 of the Indian Penal Code, 1860 (hereinafter referred to as "the I.P.C." for brevity) read with Ss. 4, 5 and 6 of the Prize Chits and Money Circulation Schemes (Banning) Act, 1978 (hereinafter referred to as "the PCMCSB Act" for brevity) and all proceedings emanating therefrom.

(2.) The facts leading to the present petition, shorn of unnecessary details, are briefly summarised as under:

(3.) Mr. Siba Sankar Mishra, learned counsel for the Petitioner submitted that the sum and substance of the allegations against the present Petitioner are limited to the fact that he, in his official capacity, as MLA and President of the Board of the Odisha Co- Operative Union had influenced the registration of the ATMPCSL and has received money as quid pro quo for patronizing the main accused to run his illegal business.