ROUNAK ALI HAZARIKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K N Choudhury, learned Senior counsel, assisted by Mr. S Nawaz, learned counsel for the petitioner. Also heard Mr. M Phukan, learned Special Public Prosecutor, Chief Minister"s Vigilance Cell, Assam assisted by Mr. P Dutta, learned Assistant Special Public Prosecutor, CM's vigilance Cell.

(2.) The present application is filed assailing an order dtd. 19/10/2023 passed by the learned Special Judge, Assam in Special case No. 02/2022, whereby charges under Sec. 120-B IPC and under Sec. 13(2) of the Prevention of Corruption Act, 1988, (hereinafter referred to as PC Act) had been framed against the petitioner.

(3.) THE FACTUAL BACKGROUND: