ABDUL KARIM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. I. H. Saikia, learned counsel appearing for the accused/petitioner. Also heard Mr. I. Borthakur, learned counsel representing the respondent PHE.

(2.) By filing this application u/s 482 Cr.PC, the petitioner has prayed for quashing the impugned FIR in connection with Kachumara, PS case No. 58/2014 and the impugned charge sheet vide CS No. 38/2021 and the entire proceeding of GR case No. 4635/2014, and renumbered as PRC case No. 790/ 2021 pending in the court of learned Additional CJM, Barpeta.

(3.) The case of the petitioner is that the impugned FIR was lodged by the then Executive Engineer (PHE) Barpeta Division, alleging inter-alia that one Shaikh Mainul Haque, president of the NGO, namely Mohchara Luit Paria, Socio Economic Development Society, had misappropriated government money during construction of individual household latrine (in short IHHL) against the total sanitation campaign under Mahchara GP of Chenga Block. Accordingly, a case was registered vide Kachumara PS case No. 58/2014 u/s 406 IPC.