GULZARI RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 482 Cr.P.C. for quashing FIR No.244 dated 15.12.2000 under Sections 420, 465, 467, 468, 471, 120-B IPC registered with Police Station, Division No.4, Jalandhar and consequent proceedings. Learned, counsel for the petitioner contends that at the point in time when the incident allegedly took place, the petitioner was in United Kingdom. Rather the petitioner has been residing in United Kingdom since July 1964.

(2.) It is a dispute between brother and sister, Co-accused have already been tried and have been acquitted. Rather complainant, Ram Piari did not support the prosecution version and has clearly stated that she did not move any application before the police, on account of which the prosecution was launched.

(3.) Learned counsel for the respondent- State has not disputed the fact that co-accused have been acquitted. I have considered the rival contentions. Judgment rendered by the Trial Court has been placed on record as Annexure P-3. The ground on which the co- accused have been acquitted is contained in Para 12 of the judgment which reads as under: