RAJBIR SINGH AND ORS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 (in short 'Cr.PC') seeking quashing of FIR No. 22 dated 17.1.2003 under Sections 406/409/467/468/471/120-B of the Indian Penal Code (in short'IPC') registered at Police Station Barnala District Barnala and the subsequent proceedings arising therefrom.

(2.) Learned counsel for the petitioners have submitted that entire recovery has been effected by the Food Corporation of India from the miller. A letter dated 4.9.2002 was written by the Deputy Commissioner, Sangrur that the amount equivalent to shortfall of paddy has been deposited by M/s Durga Rice Gram Udyog Samiti, Handiaya (Barnala) and the case may be considered for compounding, if permitted, under relevant law. Learned State counsel, who is assisted by Sub Inspector Harbhajan Singh has submitted that the contents of the lettter dated 4.9.2002 written by Deputy Commissioner, Sangrur to Senior Superintendent of Police, Barnala (now placed on record) have been got verified and the same are correct. The entire recovery has been effected by the Food Corporation of India from the mill and there is no objection if the FIR in question is ordered to be quashed.

(3.) Accordingly, this petition is allowed. The FIR No. 22 dated 17.1.2003 under Sections 406/409/467/468/471/120-B IPC registered at Police Station Barnala, District Barnala and all the subsequent proceedings arising therefrom are quashed.