LAYKAT RAI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE factual matrix giving rise to the present application, in short, is as under: -

(2.) IN this petition, the petitioner is seeking anticipatory bail in FIR No. 04 dated 11.03.2014, registered at Police Station Vigilance Bureau, Flying Squad -1, Punjab at Mohali, District S.A.S. Nagar.

(3.) THE petitioner alleges that he was reverted to the post of SDO with a biased attitude and was a victim of his superiors. He had lodged a complaint with National Commission for Scheduled Castes and Scheduled Tribes detailing reasons and prejudices held by his senior officers. The petitioner claims that he had made a complaint against the Chief Engineer regarding his disproportionate assets in July 2013 and to counter the two complaints made by him, the present FIR had been registered on 07.10.2013. The petitioner claims that he had filed an application under Section 156(3) Cr.P.C.(Annexure P -12) before CJM, Chandigarh against Sh. Suresh Kumar, IPS for monitoring the investigation in the complaint made by him against Chief Engineer, which had been entertained by the Court and the SHO had been directed to file the report. The petitioner further pleaded that the FIR had been registered without affording any opportunity or furnish explanation and no notice or charge -sheet had been served. The petitioner claims that he had not received any pecuniary advantage or illegal gratification and facts had been concocted.