HITESH CHANDRA RAY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K. N. Choudhury, learned Senior Counsel, assisted by Mr. D. S. Deka, learned counsel for the petitioner. Also heard Mr. D. Das, learned Additional Public Prosecutor for the State Respondent.

(2.) This application under Sec. 482 of the Code of Criminal Procedure, 1973, has been filed by Shri Hitesh Chandra Ray, praying for quashing of the First Information Report (FIR) dtd. 13/6/2016, filed by one Pinaki Prasad Mitra, Inspector of Police, Vigilance and Anti-Corruption, Assam, on the basis of which Anti-Corruption Bureau Police Station Case No. 04/2016 was registered under S.120B/167/409/420/465 of the Indian Penal Code, read with S. 13 (1)(d)(e)/13(2) of the Prevention of Corruption Act, 1988.

(3.) The facts relevant for consideration of instant Criminal Petition, are as follows: