ANURAG AGARWAL, IPS Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this application, filed under Section 482, read with Section 397 of the Code of Criminal Procedure, 1973 (in short, the Cr.P.C.), the petitioner, who is one of the accused persons in Panbazar P.S. Case No. 77/2015, under Sections 120 (B)/ 420/ 468/ 471 of the Indian Penal Code, 1860 (in short, the IPC), has prayed for quashing the said proceeding.

(2.) The petitioner, who is a police officer (IPS), intending to purchase a plot of land from its owner, Sri Mayur Talukdar, situated at Noonmati area, approached the Deputy Commissioner, Kamrup (Metro), Guwahati, vide application, dated 12.9.2011, seeking permission for sale in respect of the said plot of land together with a RCC building standing thereon. The value of the said land, in the said application, was mentioned as Rs. 2,00,000/ - per khata.

(3.) The value of the transaction was fixed at Rs.15,00,000/ - per bigha i.e.Rs. 3,00,000/ - per khata and the total sale price of the land stood at Rs. 46,00,000/ -. However, on the basis of the note prepared by the Stamp Reporter, the Deputy Commissioner, Kamrup (Metropolitan), Guwahati, by his note, dated 21.12.2011, fixed the total value of the land at Rs. 72, 75,000/ -