PRANJYOTI HAZARIKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R Dubey, learned counsel for the petitioner and Mr. AC Borbora, learned senior counsel for the sole respondent.

(2.) By this petition under Section 401 of the Cr.P.C., the petitioner is praying for quashing and setting aside the order, dated 29.3.2019, passed in CR Case No. 46 of 2015 under Sections 177/468/471 of the IPC by the learned Judicial Magistrate, 1st Class, Dibrugarh. The aforesaid criminal proceeding has been initiated by the respondent/ complainant, who is the Managing Director of M/S Rongmon Nirman Pvt. Ltd. against the petitioner/ accused.

(3.) The respondent/ complainant filed the aforementioned complaint case being C.R.Case No. 46 of 2015 in the Court of learned Chief Judicial Magistrate, Dibrugarh alleging, interalia, that the petitioner/ accused in connivance with one Smti Reena Mech, Circle Officer, Chabua Revenue Circle, Dibrugarh committed fraud by causing issue of a false and absurd land valuation certificate, on 19.06.2013, suppressing the relevant official notification determining the land value, through the said Circle Officer, which led to deprivation of settlement of the Bogibeel- Karenbali Ferry Service in the tender process. The aforementioned ferry service was initially settled in favour of the petitioner/ accused, on 04.03.2015.