NARINDER SINGH BRAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Narinder Singh Brar, an NRI, has filed this petition under section 482 Cr.PC seeking quashing of the FIR No0.19 dated 14.1.2008 under Sections 336 IPC, 25/27/54/59 of the Arms Act, registered at PS Baghapurana and all subsequent proceedings arising therefrom.

(2.) The FIR in question was lodged at the instance of respondent no.2- Jaspal John Atwal, who at the relevant time was posted as SI, PS Badhni Kalan.

(3.) Briefly allegations against the petitioner are that on 14.1.2008, complainant-respondent no.2 alongwith other police officials, in connection with VVIP duty had laid a naka on canal bridge Moga to Muktsar GT Road. At that time the petitioner alongwith Jaspal Singh and Jaswinder Singh came in a Safari car bearing registration no. PBC 66 from eastern side of Village Jeut Wala towards the main bridge. The said vehicle was being driven by petitioner. It is alleged that petitioner fired two gun shots in the air whereafter he was overpowered and the FIR in question came to be recorded.