AJAY KUMAR HANDIQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. I. Rafique, learned counsel for the petitioner. Also heard Mr. C. K. S. Baruah, learned Government Advocate for the State respondent.

(2.) Challenges made in these writ petitions are to the order dtd. 6/9/2024, passed by the Director General of Police, Assam whereby, a fresh/ de novo enquiry has been directed to be conducted while rejecting the findings of the enquiry officer dtd. 22/8/2025 against the petitioner, and the suspension order dtd. 13/12/2023, whereby, the petitioner was placed under suspension for following his arrest in connection with ACB P.S. Case No. 103/2023, under Sec. 7 (a) of the Prevention of Corruption Act, 1988.

(3.) The petitioner is an Inspector (UB) of Police under Assam Police. While working as Officer-In-Charge of Dhula Police Station, Darrang District, Assam, the petitioner has been subjected to departmental proceedings in connection with ACB P.S. Case No. 103/2023, under Sec. 7(a) of the Prevention of Corruption Act, 1988. The petitioner, along with one Muktar Hussain, was arrested on 13/11/2023 on the basis of the F.I.R. lodged on 29/11/2023 by one Shri Rafik Ali before the Officer-In-Charge ACB Police Station, Assam cum Superintendent of Police, Directorate of Vigilance and Anti-Corruption, alleging demanding of Rs.3,20,000.00 as bribe from the complainant. The petitioner was arrested by Trap Team of the Directorate of Vigilance and Anti-Corruption, Assam.