SATNAM PAL ALIAS BOBY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of two petitions viz. Criminal Misc. No.2606 -M of 2010 (Satnam Pal alias Boby and others vs. State of Punjab and Mohan Singh) and Criminal Misc. No.2696 -M of 2010 (Mohan Singh and others Vs. State of Punjab and Satnam Pal). Both these petitions pray for quashing of the FIR and cross-version recorded in regard to common incident and, hence, can be dealt with together.

(2.) Criminal Misc. No.2696 -M of 2010 (Mohan Singh and others Vs. State of Punjab and Satnam Pal) has been filed under Section 482, Code of Criminal Procedure, for quashing case FIR No.32 dated 9.7.2009 under Sections 452, 354, 323, 324, 506, 148, 149, Indian Penal Code, Police Station, Koom Kalan, District Ludhiana (Annexure P-1) and subsequent proceedings.

(3.) Criminal Misc. No.2606 -M of 2010 (Satnam Pal alias Boby and others vs. State of Punjab and Mohan Singh) has been filed under Section 482, Code of Criminal Procedure, for quashing proceedings initiated by the respondent-State/Prosecuting Agency in the cross-version recorded on the statement of Mohan Singh, appended with the petition as Annexure P-2, and subsequent proceedings.