RAVI RANA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Ravi Rana, the petitioner has brought this petition under the provisions of section 482 of the Code of Criminal Procedure for quashing of calendara (Annexure P-2) No.116 dated 31.03.2008 for an offence punishable under section 182 IPC and all subsequent proceedings arising out of the same as also the order of learned Chief Judicial Magistrate dated 08.05.2010 (Annexure P-4) vide which he has been declared a proclaimed offender.

(2.) The petitioner lodged a report against one Balbir Singh, Junior Engineer of Telecom Department for an offence punishable under section 7 read with section 13(2) of the Prevention of Corruption Act ,1988 (for short the Act) by way of FIR No.19 dated 16.04.2001 registered at Police Station Vigilance Bureau, Jalandhar. Challan was presented in the said case in which the petitioner was cited as a witness of the prosecution. The petitioner appeared as a witness in the case as PW-1 and the shadow witness was also examined. Seven other persons were examined as prosecution witnesses. However, learned Special Judge, Amritsar, on appreciating the evidence, found that the prosecution had failed to establish its case against the accused beyond reasonable doubt and consequently extending benefit of doubt to the accused, he acquitted the accused of the charge.

(3.) Thereafter, the present calendra was prepared against the petitioner by Vigilance Bureau under section 182 IPC, which has been filed in the court of learned Chief Judicial Magistrate , Amritsar.