LEKH BAHADUR BOHARA Vs. STATE OF NAGALAND

JUDGEMENT

(1.) Heard Mr. P.B. Paul, learned counsel for the petitioner and Mr. K. Angami, learned Public Prosecutor for the State respondent No. 1. Also heard Mr. Y.P. Gupta, learned Central Government Counsel (CGC) for the respondent No. 2.

(2.) In this petition, under Sec. 482 of the Cr.P.C., the petitioner, namely, MES-243985 Shri Lekh Bahadur Bohara, JAA, has prayed for quashing the FIR of Urban P.S. Case No. 21/2021, under Sec. 420 of the IPC, read with Ss. 11/13 of the Prevention of Corruption Act, 1988 (for short 'the P.C. Act'), dtd. 20/4/2021.

(3.) It is to be noted here that the aforementioned case has been registered on the basis of an FIR lodged by one Shri Ravi Tomar, Major, Garrison Engineer, GE 868 EWS of Rangapahar Military Station, on 8/4/2021.