PARVEEN VIJ Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) IMPUGNED in the present appeal is the order dated 10.2.2014, passed by the learned Sessions/ Special Judge, Sangrur, whereby an application filed by the appellant under Section 340 read with Section 195 of Cr.P.C. for conducting an inquiry against the accused/ respondent Nos. 2 and 3 under Sections 182, 193, 196, 211, 500, 506 read with Section 34 IPC has been dismissed as premature.

(2.) BRIEF facts of the case are that the present appellant who is an ex -army officer and retired as Captain, after having qualified in Punjab Civil Services (Executive Branch) Examination was appointed as District Food and Supplies Officer and was posted at Sangrur.

(3.) THEREAFTER , on 25.3.2010 the appellant moved an application under Section 340 read with Section 195 Cr.P.C. for initiating the proceedings against the respondent/accused for deliberately filing false complaint. After recording the preliminary evidence, the Court observed that prima -facie it seems that process of the Court was abused and show cause notice was issued to the respondent vide order dated 24.1.2012.