AJAY HALDIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K. Gooptu, learned senior counsel appearing for the petitioner as well as Mr. K. N. Choudhury, learned senior counsel appearing for the respondent No.2. None appears for respondent no.1.

(2.) By filing this petition under Sec. 482 of the CrPC, the petitioner sought for quashing, cancellation and setting aside the FIR, dtd. 1/2/2017 as well as the proceedings/investigations and dropping of all allegations in connection with the CID P.S. Case No.3/2017 (corresponding to G.R. No.1083/2017), under Ss. 406/408/420 of the IPC.

(3.) The case of the petitioner in brief is that the petitioner is the proprietor of M/s. Tea Mech (India) (in short 'the Tea Mech'), which is engaged in business of manufacture and supply of engineering goods and processing machinery for tea, sesame, nuts, grains industries. The petitioner is also working as a Managing Agent for logistics in grain based distillery.