LEHMBER SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) THE present petition has been filed under Section 482 Cr.P.C. seeking quashing of FIR No. 495 dated 12.12.2003, registered at Police Station Nakodar, District Jalandhar, under Sections 452, 294, 295, 427, 323, 148 and 149 IPC along with all consequential proceedings and the order dated 4.12.2010 (Annexue P3), passed by the Court of Sub Divisional Judicial Magistrate, Nakodar.

(2.) LEARNED counsel for the petitioner submits that co -accused of the petitioners have been acquitted vide judgment dated 1.10.2011 (Annexure P2), passed by the Court of Sub Divisional Judicial Magistrate, Nakodar, therefore, trial of the petitioner will be futile. He further submits that the petitioner is ready and willing to face the trial and since the trial has to end in smoke, his detention will not serve any purpose.

(3.) ON asking of the Court, Mr. J.S. Sandhu, Assistant Advocate General, Punjab, accepts notice on behalf of respondent No.1. A copy of petition has been supplied to him, who has gone through its contents.