STATE OF PUNJAB Vs. SUBHASH KUMAR

JUDGEMENT

(1.) LEAVE granted.

(2.) BY the impugned order, the High Court has quashed FIR No. 55 dated 27-4- 2001. The FIR was registered against four respondents for having committed theft of cheel logs from the forest of Kukanet. In sum and substance, the allegation is of illegal felling of trees and theft of the same from the forest. Curiously, the High Court by entering into the factual arena has passed the impugned order quashing the FIR. Such a course is wholly impermissible. The High Court acted more as an investigating agency at a stage when the FIR was under investigation. At this stage, we wish to say no more lest it may prejudice the parties.