PARBHAT KHANNA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition, filed under Section 482 Cr.P.C., is for quashing of FIR No. 38 dated 19.02.2008, registered under Sections 224 and 225 of the IPC at Police Station Bholath, District Kapurthala.

(2.) This petition is pending since 2014, therefore, it was taken up in the urgent list.

(3.) Brief facts of the case are that prior to registration of the impugned FIR No. 38, another FIR bearing No. 37 dated 19.02.2008 was registered under Sections 420 , 465 , 467 , 471 and 120-B of the IPC against petitioner No. 3 Surinder Kumar, his real brother Dalip Chand and one Madan Lal, DRO of Kapurthala on the complaint of one Prem Kumar. It is worth noticing here that the said FIR was later on quashed on the basis of the compromise between the parties as it was a private dispute regarding a land, vide order dated 26.08.2009 passed by this Court in CRM-M-30526-2008.