VIKAS GARG Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR No. 23 dated 09.11.2012 under Sections 409, 420, 467, 468, 471 and 120-B of the Indian Penal Code and Sections 13(1)(d) and 13(2) of the Prevention of Corruption Act, 1988, registered at Police Station Vigilance Bureau, Patiala, qua the petitioner.

(2.) The contents of the FIR in question are reproduced as under:-

(3.) Learned counsel for the petitioner vehemently argued that the petitioner has been involved only at the instance of District Revenue Officer whereby he had mentioned in his note "Discussed with DC".