RAHUL NISCHAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure for quashing FIR No. 487 dated 16.10.2008 under Sections 420, 406, 506, 120-B of the Indian Penal Code ('IPC' for short), registered at Police Station Civil Lines, Amritsar.

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

(3.) After hearing learned Counsel for the petitioner, I am of the opinion that this petition deserves dismissal.