NRUSINGHA CHARAN BEHERA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard.

(2.) The petitioner has invoked the jurisdiction of this Court under Sec. - 482 Cr.P.C. seeking quashing of the criminal prosecution initiated against him by the opposite parties in T.R. Case No.29 of 2008 pending before the learned Special Judge (Vigilance), Cuttack.

(3.) The F.I.R. in Cuttack Vigilance P.S. Case No.34 was registered on dtd. 29/9/1999 for the offences under Sec. s-409/ 468/ 420/ 471/ 477A/34 IPC read with Sec. s 13(2) r/w 13(1)(c)(d) of the Prevention of Corruption Act, 1988 in T.R. Case No.29 of 2008. Although the closure report was filed by the prosecution on 30/12/2000, further investigation was directed in the case. After obtaining the sanction from the competent authority on 30/4/2003, again the charge sheet was filed on 23/12/2008 accompanying the sanction granted by the competent authority with the said charge sheet.