CHAIN SINGH Vs. STATE

JUDGEMENT

(1.) MRS . Surinder Kour, learned counsel for the petitioner, seeks quashing of proceedings in case titled State v. Chain Singh, pending disposal before learned Additional Sessions Judge, Doda, under Section 471 R.P.C on a short submission that the registration of F.I.R No. 13/2000 and its investigation by Crime Branch is illegal because Crime Branch of the State Police can register and investigate only those cases which are covered by Government Notification dated June 3, 1999.

(2.) MRS . Kour places reliance on a Division Bench judgment of this Court dated August 28, 2002 in Cr. Revision Nos. 78/1998 & 10/1999.

(3.) SH . A. S. Dogra, learned Dy. Advocate General for the respondent, submits in reply that the notification dated June 3, 1999, covers the case in hand. FIR and investigation cannot be quashed, argues the counsel.