GULAB RAI Vs. STATE OF HARYANA AND ANR.

JUDGEMENT

(1.) THIS petition has been filed by Gulab Rai under Section 482 of the Code of Criminal Procedure (Cr.P.C. for short) for quashing of FIR No. 235 dated 11.12.2004, under Sections 409/420/468/471 of the Indian Penal Code ("IPC" for short), registered at Police Station Sadardadri, District Bhiwani.

(2.) THE petitioner was working as a Lab Assistant in M & P Lab, Charkhi Dadri, District Bhiwani in Dakshan Haryana Bijli Vitran Nigam.

(3.) LEARNED Counsel for the petitioner has submitted that in terms of Rule 2.2 of the Haryana Civil Services Rules (for short 'the Rules') no action could be taken against the petitioner with regard to an incident, which had occurred four years before institution of the criminal proceedings.