HUZAR LOLLEN Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. M. A. Islam, learned counsel for the petitioner. Also heard Ms. R. Basar, learned Government Advocate for the State respondent No. 1 and Mr. O. Pada, learned Standing Counsel, SIC, for the respondent Nos. 2, 3 and 4.

(2.) This is an application under Sec. 482 of the Code of Criminal Procedure, 1973, praying for setting aside and quashing the F.I.R., dtd. 1/8/2007, in SIC(VIG) P.S. Case No. 04/2007, registered under Ss. 120(B)/420/468/471 of the Indian Penal Code read with Ss. 13(1)(c)(d) and 13(2) of the Prevention of Corruption Act, 1988, and also prayed to set aside and quash the Supplementary Charge-Sheet No. 1, dtd. 14/9/2015, in connection with SIC (VIG) P.S. Case No. 04/2007.

(3.) The brief facts, leading to filing of the present petition, is that the petitioner is an IAS Officer of 2002 Batch (Selection Grade), who was originally an APCS Officer of 1985 Batch and posted in various capacities under the Government of Arunachal Pradesh from time to time. During the period of 19992004, the petitioner was posted as the Deputy Commissioner, Daporijo, Upper Subansiri District, and thereafter, he was posted as Deputy Commissioner, Aalo, West Siang District. Subsequently, the petitioner retired from his service as the Commissioner, Public Libraries and Research, in the year 2019. During the entire tenure of his service, the petitioner had discharged his duty as a civil service officer very honestly and with integrity without any blemish.