AKIL KURESHI; J. - (1.)This petition is filed by the original accused No.3 in a complaint dated 13.10.2019 filed by Sub Inspector of Vigilance Organization, State of Tripura before the West Tripura Police Station, West Tripura. The petitioner is the Ex-Minister and presently a member of State Legislative Assembly. Against him and two other accused who are the Government officials, the above mentioned criminal complaint has been lodged alleging commission of offences punishable under Sections 409, 418, 420, 201, 120B of Indian Penal Code (IPC, for short) and Section 13 of the Prevention of Corruption Act, 1988.
(2.)The case of the petitioner is that the said F.I.R. does not disclose any of the aforesaid offences or for that matter any other offence. The State Government, however, contends that there are serious allegations of financial irregularities allegedly committed by the petitioner and the co-accused in the course of execution of public construction works. The investigation is going on. This is not a case where the Court should in exercise of extraordinary powers or inherent jurisdiction quash the F.I.R.
(3.)In order to appreciate rival contentions, we may briefly take note of the allegations made in the said F.I.R.
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