TUSHAR KASERA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Heard Mr. D. Das, learned Senior Counsel assisted by Mr. A.V. Singh, learned counsel for the petitioner. Also heard Ms. M. Kumari, learned Retainer Counsel, CBI assisted by Ms. P. Majumder, learned counsel.

(2.) Invoking the powers under Sec. 528 BNSS, 2023, the petitioner, herein, is seeking quashing of the FIR and consequential proceedings pertaining to RC2172025A0019 of 18/8/2025. It is stated that the petitioner is the son of one Pradeep Kumar Kasera, who is the proprietor of M/S Industrial Trade and Agencies, having a valid GST registration certificate and trade license. The said firm has its office at Makum Road, Tinsukia. It is stated that on the basis of a source information, an FIR was registered being RC2172025A0012 under Sec. 7,9,10 and 12 of the Prevention of Corruption Act, 1988, (herein after the PC Act) read with Sec. 61(2), B.N.S. 2023.

(3.) The allegation in the FIR was that Prayas Chakraborty, DGM Oil India, Duliajan, in connivance with Jyoti Kumar Singh, DGM, United Drilling Tools Ltd., Noida, and some unknown public servants were indulging in corrupt and illegal activities in matters of awarding of contracts, causing wrongful gain to themselves. It is stated that investigation of the aforesaid case resulted in a charge-sheet, but the present petitioner was not named therein.