H S S RAGHUVANSHI Vs. STATE M P

JUDGEMENT

(1.) his is a petition, under Section 482 of the Code of Criminal Procedure (for short 'the Code'), for having the FIR and consequent investigation quashed. The corresponding case has been registered as Crime No.33/ 06 at Special Police Establishment Lokayukt, Bhopal in respect of the offences punishable under Section 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988.

(2.) The background facts may be summarized as under: -

(3.) The petitioner has challenged the initiation of criminal proceedings in view of the following facts : (i) There is an inordinate delay in lodging the FIR. (ii) The adverse finding in the departmental enquiry, forming basis of the prosecution, is still under judicial review. (iii) The first informant is a total stranger to the transaction.