SUPERINTENDENT OF POLICE, ANTI-CORRUPTION BUREAU (ACB), GOVERNMENT OF MIZORAM Vs. LIANTHUAMPUII RENTHLEI @ PUII RENTHLEI @PUII HALLIDAY

JUDGEMENT

(1.) BY this Criminal Revision Petition filed under Section 397/401 R/w Section 482 CrPC, the petitioner is praying for setting aside the impugned order dated 8.10.2013 passed by the Special Court (PC Act), Aizawl in connection with SR (PCA) No. 3/2013, Crl. Trial No. 1483/2009 A/o ACB C/No. 2/2009 under Section 109/120B/409/468/420/471 IPC R/w Section 7/13 (2)/13(1)(b)(c)(d) PC Act.

(2.) HEARD Mr. Lalsawirema, learned Addl. Public Prosecutor, Mizoram as well as Mr. Lalfakawma, learned counsel appearing for the respondent Nos. 1 to 9 and Mr. Lalramhluna, learned counsel for respondent Nos. 10 and 11.

(3.) IT is the case of the petitioners that on 15.4.2009, the President and Secretary of PRISM had submitted a complaint against the illegal diversion of Rs. 10 Crores from the Plan fund of Mizoram Health Care Society by means of opening insurance policy in the name of 17 individuals in Bajaj LIC Ltd. After conducting inquiry, a prima facie case was found against the said 17 persons and therefore an FIR was submitted on 16.7.2009. Thereafter, on completion of investigation, chargesheet was submitted against 11 accused persons (the respondents herein). The Special Court (PC Act) while considering the charge had discharged all the accused on a misconception of law and therefore being aggrieved the present revision petition.