KEWAL KRISHAN Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The instant writ petition has been filed on behalf of the petitioners under Sec. 482 of the Code of Criminal Procedure, 1973 praying for the following reliefs:-

(2.) With a view to appreciate the controversy involved in the instant petition, it would be appropriate to give factual background of the instant case.

(3.) Briefly put, the facts of the present case are that the Police Station, Vigilance Organization, Jammu registered FIR No. 07/2013 against the petitionersU/S 5(1) (d) r/w 5(2) J&K Prevention of Corruption Act, 2006, 120-B Ranbir Penal Code, for misappropriation of funds by dishonest and fraudulent means. The allegations which had resulted in the registration of FIR related to items that resulted in an enquiry by the department are under the following major heads: -