SAT PAL MALIK Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order will dispose of bunch of petitions bearing Criminal revision No. 1056 of 2002, Criminal revision No. 1311 of 2002, Criminal Revision no. 1462 of 2002 and Criminal Misc. No. 21773-M of 2002 as in this bunch of petitions common order passed by the learned court below framing charges against the petitioners is impugned.

(2.) THE facts have been extracted from criminal Misc. No. 21773-M of 2002.

(3.) THE present proceedings arise out of fir No. 59 dated June 14, 1990 registered under Sections 5 (2) 47 of the Prevention of corruption Act, 1988 (for short "the Act")and Sections 420, 467, 468, 471 and 120b ipc at Police Station Kotwali, Ludhiana.