INDERJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) This is a petition under Section 482 of Cr.P.C for quashing FIR No. 88, dated 9th April, 2020 registered under Sections 420, 120-B of the Indian Penal Code, 1860 and Section 13 Punjab Travel Professional (Regulation) Act, 2014 at Police Station Gate Hakima, Amritsar City and all subsequent proceedings arising therefrom.

(3.) The FIR was at the instance of Manbir Singh. As per the allegations in the FIR accused had taken money from the complainant on the pretext of getting visa and sending him abroad.