- (1.) Whether the Reporters of local newspaper may be allowed to see the judgment
(2.) To be referred to the Reporter or not.
(3.) Whether the judgment should be reported in the digest KULDIP SINGH J. (ORAL) Petitioner No.1 retired from service on 30.04.2009 as Company Commander after attaining the age of superannuation. Petitioner No.2 retired from service on 31.08.2000 as Platoon Commander after attaining the age of superannuation. During their service period, one FIR Nos.37, dated 08.06.1996, registered under Sections 409, 419, 467, 468, 471, 120-B IPC read with Section 13(1)(d) and Section 13(2) 88 of the Prevention of Corruption Act was registered by the Vigilance Department. However, the names of both the petitioners were not mentioned in the said FIR but subsequently during the course of investigation, the petitioners were also involved and supplementary challan against them was filed.;