VARINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure seeking quashing of FIR No. 15 dated 3.3.2004 under Sections 406, 498-A, 323/34 of the Indian Penal Code ('IPC' for short) registered at Police Station Hambran, District Ludhiana.

(2.) Learned Counsel for the Petitioner has submitted that in terms of the order passed by this Court on 27.7.2010, Petitioner has surrendered before the trial Court and has furnished interim bail.

(3.) Accordingly, interim bail furnished by the Petitioner in terms of the order of this Court dated 27.10.2010 is made absolute.