RANJIT SINGH PURI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, by way of this petition under section 482 of the Code of Criminal Procedure seeks quashing of F.I.R. No. 114 dated 13.12.1995 registered against him in Police Station City, Faridkot, under sections 409/420/120-B of the Indian Penal Code and all other subsequent proceedings arising out of the said First Information Report.

(2.) As per averments contained in the petition, the petitioner was working as District Social Welfare Officer Mansa. He retired on 31.10.1994. According to the petitioner, upto the date of his retirement no civil or criminal case or any inquiry was pending against him. On his retirement, he was not granted the retiral benefits and thus he was compelled to file a writ petition in the year 1995 against the department for the grant of the said benefits. The writ petition was disposed of by a Division Bench of this Court by order dated 30.8.1995 - directing the respondents therein to decide the claim of the petitioner for grant of retiral benefits, within two months of the order. Further case of the petitioner is that the department, in spite of the above direction of the High Court did not decide his case regarding post retiral benefits and instead issued a charge sheet dated 8.11.1995 regarding an incident of misappropriation of money which had taken place on 2.7.1991 and also lodged the aforesaid, F.I.R. against him on the basis of the said charge sheet.

(3.) It is further averred in the petition that from the contents of the F.I.R. in question, it would be seen that the petitioner has nothing to do with the misappropriated amount of Rs. 1,51,413.63 and the said amount, in fact was misappropriated by his co-accused Garjinder Singh Modi against whom a criminal case had been registered, which is yet pending disposal.