(1.) THIS petition under Section 482 Cr.P.C. seeks quashing of the FIR No. 55 dated 28.4.2000, under Sections 409/420/467/468, IPC registered at Police Station, Nawanshahr and consequential proceedings thereto.
(2.) AT the relevant time, petitioner No. 1 Nirmal Singh and petitioner No. 2 Gursharan Singh were working as Junior Engineers. Petitioner No. 3 Joginder Singh Mann was working as Sub Divisional Officer in the same department, i.e., Irrigation Department, Punjab Sub Division Nawanshahr. On 6.11.1999, two Junior Engineers, namely, Balraj Singh and A.P. Punj, who were working in the same Sub Division, made an affidavit on the basis of which FIR in question was registered at Police Station, Nawanshahr.
(3.) IT is stated that the Joginder Singh Mann, Sub Divisional officer, got the bills in respect of the four works made by Gursharan Singh and Nirmal Singh, Junior Engineers much above the actual costs and prepared bogus estimates. The FIR goes on to narrate that no expenses were incurred on the work at RD 129750 but the Sub Divisional Officer along with the Junior Engineers, mentioned above, thus has prepared the bills and made the payments to the contractors. The Contractor Society is stated to be belonging to the Sub Divisional Officer-Joginder Singh. It is stated in the FIR that the entire action of the Sub Divisional Officer, and the Junior Engineers mentioned in para 3 above, is fraudulent and "with no merit". It is further stated that all wrong acts have been performed by the Sub Divisional officer in collusion with the Junior Engineers. The deponents refused to make bills above the actual costs. On the refusal of the deponents to work according to the desire of the Sub Divisional Officer, they were threatened to be transferred to some far off place.