DULAL ROY Vs. STATE OF ASSAM

JUDGEMENT

(1.) This revision petition under Section 482 and 401 of the Code of Criminal Procedure (for short hereinafter referred to as 'Code') read with Article 227 of the Constitution of India is filed by the petitioner, Dulal Roy, a former Deputy Director, Cultural Affairs, Assam Rabindra Bhawan, Guwahati, for quashing the order, dated 20.7.2005, passed by the learned Special Judge, Assam in special Case No. 4(A)/2001, whereby and where-under the learned Special Judge framed the charges against him under Sections 120B / 409/ 420/ 468 IPC read with Section 12(2)/ 13(1)(c) & (d) of the Prevention of Corruption Act, 1988 along with the prayer for staying the further proceeding of the aforesaid special case. Heard Mr. D. K. Misra, learned senior Counsel assisted by Mr. K.C. Roy, learned Counsel appearing for the petitioner as well as Mr. K. Munir, learned Addl. P.P. appearing for the respondent State.

(2.) The facts needed to be discussed for disposal of the instant revision petition are as follows:

(3.) Upon receipt of the aforesaid information lodged by the said Inspector of Police, a specific case was registered at the Vigilance and Anti-corruption Bureau Police Station, Assam, Guwahati being V & ACB P. Case No. 7/95 under Sections 409 /468 IPC read with 13(1)(a)/13(2) of the PC Act, 1988.