PULOK DEB Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) This petition, under Section, 482 Cr.P.C is preferred by Shri Pulak Dev, S/.o Lt. P.C. Dev of Subarnarekha Apartment, AD-1/1A-Rajarhat Road, Baguiati, Kalkata for quashing the FIR dated 26.06.2000, and Charge-Sheet No. 03/2004, dated 28.05.2004, and criminal proceeding being G.R. Case No. 05/2000/294, under section 120(B)/420 Indian Penal Code pending before the JMFC, Tawang.

(2.) Heard Mr. K. Lollen, the learned counsel for the petitioner and also Mr. U. Bori, the learned Addl. PP for the state of Arunachal Pradesh. Also heard Mr. L. Perme, the learned Standing Counsel, for respondent No. 2, i.e. Executive Engineer (power), Tawang Electrical Division.

(3.) The factual background leading to filing of this criminal petition under Section 482 Cr.P.C. is adumbrated hereinbelow:-