RAMESH DUTT Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) The appellant herein is aggrieved by and dissatisfied with a judgment and order dated 27.05.2008 passed by a learned Single Judge of the High Court of Punjab and Haryana at Chandigarh in Criminal Miscellaneous No. 12308 of 2001 whereby and whereunder an application filed by them purported to be under Section 482 of the Code of Criminal Procedure for quashing a First Information Report lodged at the direction of Respondent No. 4 by the respondent No. 2 on 23.3.2001 for the alleged commission of offences punishable under Sections 420/465/467/468/471 and 120B of the Indian Penal Code has been dismissed.

(3.) The basic fact of the matter is not in dispute. The appellants are members of the Managing Committee of Shastri Memorial School, Shivaji Nagar, Ludhiana. The said society is registered under the Societies Registration Act in the year 1982.