BALVEER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for quashing of FIR No.82 dtd. 9/11/2014 registered under Ss. 379/427/447 of the Indian Penal Code, 1860 (in short 'IPC') at Police Station Bhadson, District Patiala, along with subsequent proceedings arising therefrom.

(2.) Counsel for the petitioner has argued that the FIR has been registered on the basis of an agreement to sell and primarily it is a pure civil dispute.

(3.) Since the petitioner is praying for quashing of the aforesaid FIR, it would be appropriate to reproduce the FIR as below:-