PAMMA Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) THIS petition has been filed by the petitioner under Section 482 of the Code of Criminal Procedure, 1973 (Cr. P.C. for short) for issuance of directions to respondent Nos. 2 and 3 not to harass the petitioner and to stop operation of the second inquiry being conducted by respondent No. 4. Heard.

(2.) THIS petition was filed by the petitioner as at the relevant time he was apprehending that supplementary challan might be presented against him on the basis of fresh inquiry conducted against him, although, he was found innocent at the time of presentation of challan.

(3.) IN these circumstances, as prosecution had moved an application for summoning the petitioner as additional accused under Section 319 Cr. P.C., no ground for further interference by this Court is called for. Petition stands disposed of accordingly.