- (1.) The present petition filed under Section 482 Cr.P.C. is for quashing of impugned enquiry report dated 20.4.2012, Annexure P24 ( As it has been contended by learned senior counsel for the petitioner that it was inadvertently mentioned as Annexure P21, and that the same be read as Annexure P24) with further prayer that respondents no.2 and 3 be directed to register a criminal case against respondent no.6 with further prayer that investigation be ordered to be conducted by senior IPS Officer of the Cadre other than Haryana Cadre.
(2.) I have heard learned senior counsel for the petitioner and have gone through the whole record carefully.
(3.) A complaint for registration of FIR against Shri Parveen Kumar, Administrator, HUDA was given to Station House Officer, Police Station, Sector 56, Gurgaon, by petitioner on 10.3.2012, which is Annexure P14. It has been further contended that instead of registeration of FIR, an enquiry was got conducted from Assistant Police Commissioner, Sadar East Gurgaon, who submitted his report Annexure P21, dated 2.4.2012 and recommended for registration of FIR. Further submitted that however, instead of registration of FIR, the matter was again got enquired into from some other police officer, who submitted his report, Annexure P24, to the effect that no such words, as mentioned in the complaint of petitioner, were uttered by him and that rather he being his superior officer had only directed the petitioner to do the official work. Hence, it is contended that when there was earlier recommendation of a police officer to register the FIR, the enquiry could not have been marked to another police officer by the Police Commissioner.;