TARA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition filed under Section 482 of the Code of Criminal Procedure, is for quashing of FIR No. 76, dated 15.2.2003, registered at Police Station Haibowal, District Ludhiana under Sections 3, 5, 7, 8, 9, 14(1), 15, 18 and 21 of the Punjab Apartment and Property Regulation Act, 1995 (hereinafter referred to as the Act) and all the subsequent proceedings arising therefrom including the charge (Annexure P-6) which has been framed under Section 36 of the said Act.

(2.) Learned Counsel for the petitioner has submitted that the petitioner has executed three sale deeds mentioned at Sr. No. 17 to 19 in the FIR and had sold area measuring 256.83 square yards out of his share. Hence, the petitioner had not violated any provision of the Act. Learned Counsel has placed reliance on the decision of this Court in CRM-M No. 24169 of 2003 titled Kirpal Singh and Ors. v. State of Punjab and Ors., decided on 26.3.2009.

(3.) Learned State Counsel, on the other hand, has opposed this petition.