SATISH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE short point requiring decision in this petition filed by the petitioner under section 482 of the Code of Criminal Procedure, is whether First Information Report No. 19/91, dated February 18, 1991, Police Station Division No. 6, Jalandhar, under sections 7, 13, 49/88 of the Prevention of Corruption Act, can be quashed at this stage, in view of the facts and circumstances enumerated therein.

(2.) THE facts :

(3.) THE petitioner was working as Chief Inspector Punjab Roadways with his Headquarters at Chandigarh. He used to check up Punjab Roadways Buses for illegality/irregularity in the issuance for bus tickets etc. A case was registered against him and one Iqbal Singh on the statement of Gurdip Singh Conductor No. 158, Punjab Roadways Jalandhar, on the allegations that the petitioner had accepted Rs. 5,000/ - as bribe. He alleges that a perusal of the impugned First Information Report would show that no case is made out against him and, thus, he has been falsely implicated in the case by the complainant Gurdip Singh.