R S GILL Vs. STATE

JUDGEMENT

(1.) NIRMAL SINGH, J. :- A complaint was received from one Sh. V. K. Gupta, s/o. Sh. Manga Ram Gupta, r/o. 17/3, Trikuta nagar, Jammu by the Dy. Inspector general of Police, Crimes and Railways, Jammu. The complaint was with regard to supply of sub-standard timber by the Forest department. On receipt of the complaint, a preliminary enquiry was initiated and entrusted to the Central Investigation Team Hqrs, C and r, J. and K, Jammu. A prima facie case was found during the preliminary investigation and on this, an FIR No. 24/2005 came to be registered in Police Station Crime Branch, jammu, under Sections 420, 467, 468, 471 and 120-B, R. P. C. , and the investigation was initiated.

(2.) BEING not satisfied with the investigation conducted by the Crime Branch, jammu, the present petitioner who is a journalist by profession filed this petition in public interest being a matter of public importance with the following substantive prayers :-

(3.) WHEN this petition came up for hearing on 4th of Aug. 05, following order came to be passed :-