HARBANS SIGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioners have filed this petition under Section 482 of the Code of Criminal Procedure for quashing F.I.R. No. 16 dated March 24, 1996, registered at Police Station, City Batala under Sections 420/465/468/467/471 and 474 of the Indian Penal Code and all other consequential proceedings arising therefrom.

(2.) THE petitioners have averred that the petitioners and some other persons known to them had purchased 787 shares of the New Janta Bus Service Private Limited, Batala during the years 1976 to 1984 from the original share holders. These persons were controlling and running the business of the transport company since then. They were also paying taxes, filing returns and doing all other necessary business for the running of the company. Petitioner No. 1, i.e. Harbans Singh, is the Chairman of the company; petitioner No. 2 i.e., Gurjinder Singh is the Managing Director and petitioner No. 3, i.e., Darshan Singh is the Director of the Company.

(3.) SHRI Jagdish Sahni lodged a false report with the Senior Superintendent of Police, Batala on the basis of which, a criminal case was registered against the petitioners vide F.I.R. No. 16 dated March 24, 1996 under Sections 420/465/467/468/471 and 474 of the Indian Penal Code. Copy of the F.I.R. is annexed with the petition as Annexure P-2.