JAYDEV DAS Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) By making this application under Section 482, Cr.PC, the petitioner has sought for quashing of the First Information Report ('the FIR'), which has been lodged, on 28.1.2010, by the Superintendent of Police, Central Bureau of Investigation, ACB, Guwahati, giving rise to Special Case No. 02/2010.

(2.) Heard Mr. M.K. Choudhury, learned senior counsel, appearing on behalf of the petitioner, and Mr. A.C. Buragohain, learned Standing Counsel, CBI.

(3.) The FIR, which the petitioner seeks to get set aside and quashed, reads as under: