MEHAN SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.' for short) challenging the order dated 10.9.2009 (Annexure P-7) whereby the cancellation report dated 6.4.2008 submitted by Station House Officer, Police Station Sadar Fazilka in FIR No. 413 dated 13.11.2007 under Section 7, 13(2) of Prevention of Corruption Act, 1988 and Section 506 of the Indian Penal Code ('IPC' for short), registered at Police Station Sadar Fazilka against respondent No. 5, was accepted.

(2.) After hearing the learned counsel for the parties and the learned State counsel, I am of the opinion that the instant petition deserves dismissal.

(3.) Vide order dated 10.9.2009, the cancellation report submitted by the investigating agency in the FIR lodged at the instance of the petitioner, was accepted. The learned Special Judge, while accepting the cancellation report, has observed as under:-