SUBHASH CHAND SOOD Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Important point of law involved in the present petition is whether in the proceedings under Section 482, Cr.P.C., an FIR can be quashed on the ground of mere delay in its registration and whether the High Court can go into the probabilities of allegations which were the subject-matter of the FIR registered at the instance of a citizen and the ancillary point for determination would be that if the High Court can go into the question as to the probabilities of the allegations, then to what extent?

(2.) A criminal case was registered in Police Station Vigilance Bureau, Ferozepur Range, Ferozepur, under Section 7 read with Section 13 of the Prevention of Corrpution Act, which became the subject-matter of FIR No. 13, which was registered on the basis of a ruqa which was sent by Shri Ramandip Singh, Deputy Superintendent of Police, Ferozepur Range, on 15-4-1996. The material contends of the ruqa are as follows :-

(3.) With the above main allegations, the petitioners have prayed for the quashment of the FIR, which aspect of the case has been challenged by the State in its written statement, in which it has been pleaded as follows :-