ISHWARI SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) All the four abovesaid petitions/revision arise out of a criminal case registered pursuant to F. I. R. No. 10 of 1982 dated 23rd March, 1982 under Section 379, 420, 467, 468, 109, 34 and 120-B of the Indian Penal Code read with Sections 33, 41 and 42 of Indian Forest Act and under Sections 5(1) (d) and 5(2) of Prevention of Corruption Act, 1988 lodged in the Police Station (Enforcement) South Zone, Shimla, As the facts pertaining to the alleged commission of offences by the petitioners accused are common, I proceed to decide them together by a common order.

(2.) The brief particulars of the abovesaid petitions may be stated as under :- <FRM>JUDGEMENT_557_CRLJ_1996Html1.htm</FRM>

(3.) By the abovesaid petitions, all the petitioners have prayed for quashing the charges so framed against them in the abovesaid criminal proceedings arising out of the common F. I. R. referred to above.