KANWALJIT Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In this petition under section 482 Cr.P.C., prayer is made for quashing of FIR No.14 dated 12.2.1993, under section 409, 420, 465, 468, 471 IPC, registered at Police Station City Tarn Taran, District Amritsar. As per the allegations contained in the FIR, the petitioner, who was working as a Clerk in the post Office, allegedly connived with the main accused, namely, Mohinder Pal, the then Post Master, and Niranjan Singh, Bill Clerk in getting some bank drafts forged.

(2.) Notice of motion was issued and in response thereto reply on behalf of the respondent by way of affidavit of Harpreet Singh, DSP, Sub Division, Tarn Taran has been filed. At the outset, Shri Sewak, Learned State Counsel, has informed that during the pendency of this petition, the main accused, namely, Mohinder Pal and Niranjan Singh have died. So far as the petitioner is concerned, Learned State Counsel informs that she was found innocent during the course of investigation and no challan has been presented against her.

(3.) In view of the aforementioned stand taken by Learned State Counsel, no further directions are required to be issued in this petition which has since been rendered infructuous. Ordered accordingly.