(1.) These two applications have been filed under Articles 226 and 227 of the Constitution of India and Section 482 Cr.P.C. respectively, for quashing of the F.I.R. registered as Bhubaneswar Vigilance P.S. Case No.35, dated 20.9.2014, under Section 13(2) r/w Section 13(1)(d) of the Prevention of Corruption Act, 1988 and Section 120-B of the Indian Penal Code, corresponding to V.G.R. Case No.35 of 2014, pending in the Court of the learned Special Judge, Vigilance, Bhubaneswar.
(2.) Shri S.K. Das Mohapatra, Deputy Superintendent of Police, Vigilance Cell, Cuttack, lodged a written report before the Superintendent of Police, Vigilance, Bhubaneswar, which was registered as Bhubaneswar Vigilance P.S. Case No.35, dated 20.9.2014, under Section 13(2) r/w Section 13(1)(d) of the Prevention of Corruption Act, 1988 ('P.C. Act' for short) and Section 120-B of the Indian Penal Code ('I.P.C.' for short), which reads as under:-
(3.) Shri Sanjit Mohanty, learned Senior Advocate appearing for the writ petitioner Prakash Mishra (in CRLMP No.1152 of 2014) submitted that the writ petitioner is a serving officer of Indian Police Service ('IPS' for short) of 1977 batch, belonging to the Orissa cadre, presently serving as the Director General of Central Reserve Police Force ('CRPF' for short), New Delhi. During his illustrious career spanning over 36 years, the petitioner had served in various important and sensitive posts both under the Central Government and the State Government, which are as follows:- <FRM>JUDGEMENT_24_LAWS(ORI)6_2015.html</FRM>
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