SHAMSHER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure for quashing FIR No. 390 dated 26.8.2008 (Annexure P-1), under Sections 465/ 467/ 477-A/ 199/ 200/ 182/ 120-B of the Indian Penal Code ('IPC' for short), registered at Police Station Sadar Patiala and all the subsequent proceedings arising therefrom.

(2.) The contents of the FIR (Annexure P-1) read as under:-

(3.) Learned counsel for the petitioners has submitted that petitioner No. 2 has since died and the petition qua him be dismissed as not pressed. The death certificate of petitioner No. 2 has been placed on record as Annexure A-4.