HAKUMAT RAI Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) THE petitioner by way of this criminal misc. petition under Section 482 Cr. P. C. has prayed for quashment of fir No. RC/jai/2003a/0004 dated 7. 3. 2003 registered at Central Bureau of Investigation, Jaipur for the various offences.

(2.) HEARD learned counsel for the petitioner, learned counsel appearing for the respondent CBI and carefully gone through the material available on record as well as the contents of FIR.

(3.) THE Hon'ble Supreme Court in the case of State of Bihar and Anr. v. Shri P. P. Sharma and Anr. has held that the appreciation of evidence is the function of the criminal courts. The High Court, under the circumstances, could not have assumed jurisdiction and put an end to the process of investigation and trial provided under the law and mere allegations of mala fide against informant and investigating officer cannot be basis for quashing proceedings.