RAMESH KUMAR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Present petition under Section 482 of the Code of Criminal Procedure ('Cr.P.C.' for short) is directed against the order dated 31.08.2009 passed by the learned Special Judge, Mansa, whereby the cancellation report submitted by the investigating agency in FIR No.10 dated 05.06.2007 under Sections 7, 13 (2) of the Prevention of Corruption Act, 1988, Police Station Vigilance Bureau, Bathinda, was accepted by the learned Special Judge, after notice and granting opportunity of hearing to the complainant-petitioner.

(2.) Notice of motion was issued and pursuant thereto, reply by way of affidavit dated 08.01.2010 was filed on behalf of respondents No.1 & 2. A separate reply by way of affidavit dated 10.03.2010 was filed on behalf of respondent No.3. Respondent No.4-accused also filed his reply by way of affidavit dated 04.08.2014.

(3.) The case was admitted for regular hearing vide order dated 22.01.2013. That is how, this Court is seized of the matter.