FAZAL AHMED Vs. STATE OF J AND K

JUDGEMENT

(1.) THE petitioner has filed this petition Under Section 561 -A Cr.P.C. seeking quashing of FIR No. 23/2002 registered on 22.5.2002 against him in Police Station Crimes and Railways Jammu for commission of offences under Sections 420, 467, RPC, read with Section 5(2) of Prevention of Corruption Act 2006. The petitioner was serving as a Patwari in the Revenue Department of the Government. The Government initiated an enquiry in respect of mutation No. 1472 of village Deoli, Tehsil and district Jammu. The Inquiry Officer came to the conclusion that there was no co -relation between parti -i -patwar and part -i -sarkar of mutation No. 1472. The petitioner was found to be involved in fabricating the basic mutation alongwith others who have either died or retired.

(2.) THE Government vide Govt. order No. Rev(S)85 of 2002 dated 22.2.2004 ordered: -

(3.) THE accused has submitted his reply to the charge sheet The Government vide Govt. order No. Rev(S)173/2002 dated 3.9.2002 has accorded sanction and thereby appointed Director Land Record as Inquiry Officer in the matter. Tehsildar Settlement Jammu has been appointed as Presenting Officer and pending enquiry the petitioner has been reinstated in service.