Code of Criminal Procedure, 1973:s. 482 – Petition under – Seeking quashing of FIR registeredu/s. 34, 471, 468, 467, 420, 419 and 406 IPC against a companyengaged in manufacture, import and sale of passenger vehicles –High Court rejected prayer for quashing the FIR – Special LeavePetition – Plea that police cannot investigate an issue, the substratumof which is subjudice before Supreme Court against order passed byNational Green Tribunal (NGT) and that there was long delay inlodging the complaint – Held: If perusal of FIR leads to disclosureof an offence even broadly, law courts are barred from usurpingjurisdiction of police – The order of NGT (appeal against which ispending before Supreme Court) passed on the applications whichwere broad and general, cannot be taken as an impediment to lodgea complaint, for an individual purchaser of car – Substratum ofpolice complaint cannot be said to be subjudice before Supreme Court– Interference with impugned order not called for.