KHEM RAJ Vs. STATE & ORS.

JUDGEMENT

(1.) The petitioner has invoked the jurisdiction of this Court in terms of Section 561-A of Code of Criminal Procedure (for short, Cr.P.C), seeking to quash FIR No. 16/2010 Registered at Police Station, Vigilance Organization, Jammu, under section 5(2) of J&K Prevention of Corruption Act (for short, P.C. Act) read with sections 161 and 120-B of Ranbir Penal Code (for short, RPC), on the grounds taken in the petition.

(2.) It appears that an FIR was lodged on 18.05.2010 by the Vigilance Organiza tion, Jammu, against the petitioner herein and one Shamas Din, Forester and both were taken into custody. Thereafter they were released on bail. It is stated that the petitioner is not involved in the case and has not committed any offence. Vigilance Organization, Jammu has falsely implicated him on the basis of a false complaint made by one Sh. Sher Singh.

(3.) Admittedly, FIR was lodged on 18.05.2010 and petitioner was arrested along with one Shamas Din, Forester. More than two years have elapsed from the date of lodging of the FIR till today, but the petitioner neither made any whisper about his arrest nor conducting of the investigation by the Vigilance Organization, Jammu.