(1.) Bhag Singh Kanungo of Jagraon, District Ludhiana, has moved the present petition under Section 482 of the Code of Criminal Procedure for quashing of First Information Report No. 262 dated 21-9-l987 under Section 5 (1)(d) read with Section 5(2) of the Prevention of Corruption Act pending in the court of Special Judge, Ludhiana.
(2.) The alterations against the petitioner were that he received allegations gratification from Kuldeep Singh complainant for making a verification report on the basis of a will for the sanction of mutation on 21-9-1987. It has been alleged that the occurrence is more than five years old and there was inordinate delay in presentation of the challan and the trial and that it should be quashed.
(3.) At one stage the petitioner was discharged on 30-1-1989 for want of sanction. However, the sanction has been granted by the collector on 16-7-1991 and now a challan is pending in the court of Special Judge, Ludhiana.