INDRAJIT BORA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Heard Mr. G. Sahu, learned counsel for the petitioner and also heard Mr. Makhan Phukan, learned Public Prosecutor, Assam, appearing for the State respondent.

(2.) This petition, under Sec. 482 of the Code of Criminal Procedure, read with Article 227 of the Constitution of India and Sec. 17(A) of the Prevention of Corruption Act, is preferred by the petitioner, namely, Indrajit Bora, for quashing the FIR of A.C.B. P.S. Case No.69/2023.

(3.) The factual background of filing of the present petition is briefly stated as under:-