DARA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE learned counsel for the petitioner submits that the name of the petitioner has not been mentioned in the FIR, therefore, the FIR is liable to be quashed. This submission raised by the learned counsel for the petitioner has been controverted and disputed by the learned counsel for the respondent. The question of indentity is involved in this case. Therefore, the FIR in this case cannot be quashed. The petition is dismissed with the observation that the petitioner will be permitted to take all the pleas which have been taken in the present petition before the trial Court.