AMIT PAREEK Vs. STATE OF ASSAM

JUDGEMENT

(1.) Mr. D. Das, learned senior counsel for the petitioner and Mr. D. Baruah, learned counsel for the respondent No. 2 were heard.

(2.) This petition u/s 482 CrPC has been filed praying for quashing the FIR dated 27-10- 2020 and the criminal proceeding in Paltan Bazar P.S. Case No. 825/2020 registered u/s 406/420 IPC.

(3.) The factual background of the FIR and the criminal proceeding sought to be quashed are that Corporate Insolvency Resolution Process (CIRP) was initiated against the Meghalaya Infratech Ltd. under the provisions of the Insolvency and Bankruptcy Code, 2016 (for short 'Insolvency Code'). The petitioner was appointed as resolution professional under the provisions of the Insolvency Code in the matter of Meghalaya Infratech Ltd. by the learned National Company Law Tribunal (NCLT), Guwahati Bench by its order dated 28-08-2019.