B. MURALI DHAR Vs. STATE & ORS.

JUDGEMENT

(1.) By the medium of present petition, petitioner seeks a writ of certiorari quashing the investigation/ proceedings commenced against the accused pursuant to FIR No. 175/1998 of Police Station Trikuta Nagar, Jammu, now being investigated by the Crime Branch, Srinagar/ Jammu.

(2.) Imperative it would be to have a little narration of the events the way these are projected and are pleaded to have made the petitioner to knock the doors of this court and seek the relief as reflected above, therefore:

(3.) A Case FIR No. 175/1998 had been registered on 16th June, 1998, for the commission of offences punishable under Sections 420, 467,468, 120-B of Ranbir Penal Code, for short as RPC, read with 5(2) of the Prevention of Corruption Act, for short as PC Act, in pursuance to a complaint forwarded to the police by one R. K. Handa, Vice Chairman, Jammu Development Authority, for short as complainant.