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Judgment
4 paragraphs · 168 wordsNirmaljit Kaur, J.—This is a petition u/s 482 Cr.P.C. for quashing of FIR No. 128 dated 18.12.2007 registered at PS Boha District Mansa u/s 7, 8, 9, 13(2) of Prevention of Corruption Act, 1988 and Section 217, 218 IPC (P1).
While praying for quashing of the said FIR, learned counsel for the petitioner has also made an alternative prayer that a direction be issued to the learned trial Court to accept the cancellation report pending before it.
It is not disputed by the learned State counsel that the said cancellation report is pending before the trial Court.
In view of the above and without going into merit of this case, the present petition is disposed of at this stage with direction to the trial Court to pass a final order on the cancellation report after hearing the learned counsel for the parties and in accordance with law within a period of one month from the date of receipt of the certified copy of this order.