LAWS(P&H)-2015-6-1

JAGDISH KAUR Vs. STATE OF PUNJAB

Decided On June 02, 2015
JAGDISH KAUR Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) THIS order will dispose of four petitions i.e. CRM -M -5739 of 2011, CRM -M -34082 of 2011, CRM -M -37970 of 2011 and CRM -M -39348 of 2011, seeking quashing of FIR No. 33 dated 11.7.2009, registered against the petitioners under sections 420, 467, 468, 471, 120 -B IPC and Section 13(1)(3) and 13(2) of the Prevention of Corruption Act, 1988, at Police Vigilance Bureau, Amritsar.

(2.) LEARNED counsel for the petitioners submit that FIR in question needs to be quashed. Same was registered on the ground that revenue officials in connivance with Jagdish Kaur had sanctioned mutation No. 4489 illegally. However, said order had been upheld by the Commissioner, Jalandhar Division on 1.8.2007. Despite this, FIR was registered in July, 2009. Same cannot be sustained and needs to be quashed. They also submit that the dispute is of civil nature.

(3.) PLEA has been opposed by the State counsel. According to him, case was registered by the Vigilance Bureau, Amritsar and after verifying the allegations, sanction for prosecution had also been granted by the competent authority. He has referred to reply by way of affidavit of Dy. Superintendent of Police, Vigilance Bureau, Tarn Taran.