- (1.)THE petitioner, Assistant Commissioner, Commercial Tax, Satna, seeks quashment of FIR and registration of Crime No, 5/92 against this petitioner for offences punishable under Sections 13 (1) (e) and 13 (2) of the Prevention of Corruption Act which are alleged to have been committed between 1984 to 1990, by accumulating wealth disproportionate to the known sources of his income.
(2.)ON the basis of letter dated 17th July, 1992, written by DIG, Special Police Establishment, Lokayukt Karyalaya, Bhopal, which is addressed to DIG, Economic Offences, Investigation Bureau, Bhopal, which is marked as Annexure "a", it is submitted by Shri Ajit Singh, Advocate appearing for the petitioner that earlier, an investigation was carried out against this petitioner by Special Police Establishment, Lokayukt, which was ultimately ordered to be dropped on 3rd July, 1992, and hence, in connection with same facts and incident, the registration of Crime No. 5/92, by recording first information report on 24-1-92 by Inspector Incharge, Investigation Bureau, Bhopal against this petitioner, for offences punishable under Sections 13 (2) and 13 (1) of Prevention of Corruption Act, is illegal which is liable to be quashed.
(3.)DRAWING Court's attention to the various facts contained in the documents annexed to this petition, it is attempted to justify on behalf of the petitioner that on consideration of all these documents, also the registration of first information report dated 24-1-92 by Inspector, State Investigation Bureau, Bhopal, against this petitioner, cannot be said to be justified, for offences punishable under Sections 13 (1) and 13 (2) of the Prevention of Corruption Act.