BALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been filed for quashing FIR dated 27.6.1990, Annexure P-1.

(2.) FIR has been lodged by the Vigilance Department, alleging that the petitioner had acquired assets worth Rs. 4,56,680/- more than his known sources of income during the check period from 1.6.1983 to 31.12.1997 by corrupt and illegal means. Acquired assets were to be extent of Rs. 9,08,226/- and income from known sources was Rs. 4,51,546.35.

(3.) IN the reply filed by the Additional Secretary, Vigilance, it is stated that registration of FIR was ordered after examining the matter. Recommendation about cancellation of FIR was not accepted after examining legal and accounts experts and promotions were given as mere registration of FIR was not a bar to promotion as neither any charge-sheet had been given nor challan filed in the Court. Vide letter dated 30.3.1994, a direction was issued to verify amounts received by the petitioner from abroad without the permission of the Government. The petitioner claimed that the said amounts represented return of the loan which he had advanced but no proof was given. Recommendation of the Vigilance Bureau that the amounts which were earlier ignored ought to be included in his income, was not accepted and therefore, Vigilance Bureau was asked vide letter dated 4.7.1997 to file the challan in Court.