INDERJIT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) INDERJIT Singh, petitioner has come to this Court in this Criminal Miscellaneous under section 482, Code of Criminal Procedure, read with Article 227 of the Constitution of India for quashing of the complaint dated 17-1-1989, Annexure P.1.

(2.) THE complaint had been brought by the State, represented through Sh. L. M. Lakra, Deputy Chief Controller of Imports and Exports, New Delhi against the petitioner and 8 others, for offences under Section 120, Indian Penal Code, read with sections 420, 468, 471 and section 5 of the Imports and Exports (Control) Act and under section 5(2), read with 5(1)(d) of the PC Act, 1947.

(3.) THE learned counsel for the petitioners has urged that Inderjeet Singh had no concern with the business of his nephews and bald allegations of criminal conspiracy are not sufficient to make out a criminal charge against him and further that the Courts at Chandigarh had no jurisdiction to try the case.