BALJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the Code) relates to quashment of impugned FIR No. 193 dated 31-5-1982, Annexure P/l, under Section 61(1)(a) of the Punjab Excise Act, whereby case for recovery of 100 Kgs. of lahan was registered at Police Station, Jhabal, district Amritsar.

(2.) ACCORDING to the petitioner, neither any recovery was effected from him, nor challan was presented against him in the trial Court for the last more than 8 years after the registration of the said case.

(3.) COUNSEL for the parties were heard.