LAKHWINDER SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition filed under Section 482 Cr.P.C. prays for quashing FIR No.42 dated 8.11.2006 under Sections 409, 420, 467, 468, 471, 120-B IPC read with Sections 13(1)(c)(d) and 13(2) of the Prevention of Corruption Act, 1988, registered with Police Station, Vigilance Bureau, Range Amritsar.

(2.) On a query of the Court, it transpires that final report under Section 173 Cr.P.C. has already been filed. During investigation, some incriminating material would have been collected so as to nominate the petitioners as accused. Without considering the said material, adjudication is not possible in a case of this nature.

(3.) The petition is dismissed, however, with liberty to the petitioner to file a fresh petition with proper foundation.