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Judgment
7 paragraphs · 130 wordsSabina, J.—Petitioner has filed this petition u/s 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR No. 19 dated
6.4.2005 u/s 420 of the Indian Penal Code and 13(1)(d) read with Section 13(2) of Prevention of Corruption Act, 1988 (Annexure P-1)
registered at Police Station, Vigilance Bureau, Ferozepur and all the consequential proceedings arising therefrom. Earlier the petitioner had filed
Criminal Miscellaneous No. 12892-M of 2006 seeking quashing of the FIR. The said petition was dismissed as withdrawn vide order dated
21.9.2006 (Annexure P-10). In these circumstances, since the earlier petition filed by the petitioner seeking quashing of the FIR in question was
dismissed as withdrawn, no ground for interference is made out in the second petition filed on the same cause of action.
Dismissed.