FAROOQ AHMED DAR Vs. STATE OF J&K

JUDGEMENT

(1.) Through the medium of instant petition, the petitioner has challenged FIR No.31/2017 for offences under Ss. 409 and 120-B RPC read with Sec. 5(2) of J&K Prevention of Corruption Act registered with Police Station, Crime Branch, Jammu.

(2.) As per the impugned FIR, a communication bearing No.47/GAZ/CIV/ PHQ/2017-6791-93 dtd. 17/7/2017 was received by the Crime Branch, Kashmir, which reads as under:-

(3.) On the basis of aforesaid contents of the complaint and on the directions of the CHQ, J&K Srinagar, a case FIR bearing No.22/2017 for offences under Sec. 409 and 120-B RPC read with Sec. 5(2) of J&K Prevention of Corruption Act was registered at Police Station, Crime Branch, Kashmir with respect to lending of government property situated at Lake View Golf Course-cum- Public Environmental and Training Park, Boulvard and the investigation of the said case was entrusted to Deputy Superintendent of Police of Crime Branch, Mr. Farhat Jeelani.