NIRPAL SINGH Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) Nirpal Singh has filed this petition under Section 482 of the Code of Criminal Procedure (in short -- Cr.P.C.) seeking direction to respondents to hand over investigation of FIR No. 68 dated 23.03.2011, under Sections 420, 467, 468, 471, 472, 120-B of the Indian Penal Code (in short -- IPC), registered at Police Station Civil Lines, District Patiala (Annexure P-4) to some senior police official of Crime Branch.

(2.) I have heard learned senior counsel for the petitioner and perused the case file.

(3.) On complaint made by Nirpal Singh, inquiry was held by District and Sessions Judge, Patiala and some tampering with judicial record of another FIR No.370 dated 28.12.2005, registered at Police Station Civil Lines, Patiala was found vide report Annexure P-2. Pursuant thereto, FIR Annexure P-4 stands registered. However, after investigation, cancellation report has been presented before Illaqa Magistrate in FIR Annexure P-4.