BALKAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Both the aforementioned petitions under Section 482 of the Code of Criminal Procedure (hereinafter to be referred as 'Cr.P.C.') have been filed for quashing of judgment dated 1.5.2009, Annexure P5, passed in Sessions trial No. 24 of 2009 by learned Additional Sessions Judge, Ferozepur, to the extent of issuance of direction to Senior Superintendent of Police, Ferozepur, for registration of FIR against the present petitioners.

(2.) I have heard learned counsel for the parties and have gone through the whole record carefully.

(3.) Briefly stated on written application of Branch Manager, State Bank of India, Jalalabad (West), FIR No. 164, dated 19.12.2006, under Sections 489-B and 120-B IPC was registered against Balkar Singh, one of the petitioners, at Police Station City Jalalabad, District Ferozepur. The said case was investigated by Bachan Singh, Sub Inspector, Police Station City Jalalabad and after investigation the petitioners were found innocent and hence, they were placed in column No. 2 of the final report prepared under Section 173 Cr.P.C. and the report was filed against co-accused Banta Singh only, who faced trial before learned Additional District and Sessions Judge, Ferozepur. Vide impugned judgement dated 1.5.2009, learned trial Court acquitted Banta Singh of the charge framed against him and however, learned trial Court wrote a letter to Senior Superintendent of Police, Ferozepur to order registration of FIR regarding possession of fake currency note against petitioners Balkar Singh and Rajnish Kumar and for further investigating the matter and submitting challan against them.