JAYDEV DAS Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Heard Mr. Z. Kamar, learned Senior counsel assisted by Mr. U. Choudhury, learned counsel for the petitioner and Ms. P. Das, learned Standing counsel for the respondent CBI.

(2.) This criminal petition under Section 482 read with Sections 397/401, Code of Criminal Procedure, 1973 ('the Code' or 'the CrPC, for short), is preferred for setting aside and quashing of the criminal proceeding pertaining to CBI Special Case No. 2/2010 (C.B.I vs. Jaydev Das) against the petitioner arising out of First Information Report (FIR) no. R.C. 0172010A0002 dated 28.01.2010, which is pending in the Court of learned Special Judge, CBI, Assam, Guwahati ('the trial court', for short), and the order dated 14.08.2013 passed by the learned trial court whereby charges were framed against the accused-petitioner under Section 13(2) read with Section 13(1)(e) of the Prevention of Corruption Act, 1988 against the petitioner as the sole accused.

(3.) The background facts which led to the registration of the First Information Report (FIR) no. R.C. 017201040002 against the accused-petitioner can be stated, in brief, as under :