IMRAN NAZIR Vs. STATE

JUDGEMENT

(1.) IN the instant petition, petitioner seeks quashment of FIR No.17/1998 and Charge Sheet filed before the Court of Special Judge Anti Corruption, Srinagar in case titled State v. Mohammad Akram Hajam.

(2.) PETITIONER is accused in case titled state v. Mohammad Akram Hajan and ors. It is submitted that a charge sheet against the accused petitioner (herein) has been filed under section 5(2) of Prevention of Corruption Act. 2006, read with section 201, 120 -B RPC before the Court of Special Judge, Anti Corruption, Srinagar. The allegations levelled in the charge sheet against the petitioner -accused are detailed out as under:

(3.) KEEPING in view the allegation contained in the FIR by no stretch of imagination it can be said that the case of petitioner falls within the ambit/contours of section 561 -A Cr.PC. Apex Court in the cases reported AIR 1960 SC 866, AIR 1964 SC 01, AIR 1972 SC 484, AIR 1974 SC 1146, AIR 1977 SC 1489, AIR 1977 SC 2229, AIR 1980 SC 326, AIR 1989 SC 01, AIR 1990 SC 494, AIR 1991 SC 1260, AIR 1992 SC 064, AIR 1992 SC 892, AIR 1996 SC 309, AIR 1996 SC 2983, AIR 1999 SC 3596, AIR 1999 SC 1044, AIR 1999 SC 1216, AIR 2002 SC 671, AIR 2004 SC 3967, AIR 2005 SC 3212, SLJ 2005 VOL -I 118, 2008 AIR SCW 1003, 2008 AIR SCW 1993, 2008 AIR SCW 1998, 2008 AIR SCW 4614, 2008 AIR SCW 7680, 2008 AIR SCW 2778, AIR 2010 SC 201 has discussed the scope of Section 561 -A Cr.PC corresponding to Section 482 Cr.PC of Central Code and has laid down the following tests: