KRISHAN PAL Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) This is a petition under section 482 Cr.P.C. seeking quashing of FIR No.246 dated 29.11.2007 registered under sections 7,13(2) of the Prevention of Corruption Act, 1988 at police station Fatehgarh Sahib.

(2.) Learned counsel for the petitioner submits that after registration of FIR, the competent authority did not grant sanction for prosecution of the accused and thus, trial never proceeded against the petitioner. However, proceedings are pending as investigating agency never presented its final report before the court below.

(3.) Learned State counsel (on instructions from ASI-Ashok Kumar, who is present in court) submits that investigating agency is likely to submit its final report under section 173 Cr.P.C. before the competent court shortly.