JAGTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed for quashing FIR No. 12 dated 9.5.1990, under Sections 379/447/148/149 IPC and 25 of the Arms Act, Police Station Sadiq, District Faridkot.

(2.) The FIR was registered against the petitioner alleging trespass etc. and after investigation, the challan was presented. Subsequently, the State filed an application stating that further investigation had been done, which should be taken into account and copies of the material collected should be furnished to the accused. Subsequently, the accused submitted that consideration of the charge be done in the light of the material, which had been furnished, but the trial Magistrate rejected this prayer on the ground that cognizance had already been taken and therefore, the said material could not be considered.

(3.) Having regard to the facts and circumstances of the case, I am of the view that there is no bar to the material filed subsequently being considered by the Court. Accordingly, the impugned order is set aside. The trial Court will now proceed further in the matter in accordance with law. Parties will appear before the Court on 6.8.2002.