SUCHA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Sucha Singh, the petitioner, by way of this petition brought under the provisions of section 482 Cr.P.C. seeks quashing of FIR No. 208 dated 30.5.2010 (Annexure P1) registered at Police Station Tripri Town, District Patiala for an offence punishable under sections 420, 465, 467, 468, 477A, 218 read with section 120-B of Indian Penal Code and section 13(2) of the Prevention of Corruption Act, 1988.

(2.) Learned counsel for the petitioner has contended that on the very same allegations, FIR No. 57 dated 30.4.2010 was registered at Police Station Julkan District Patiala. According to him, on the same allegations, under the orders of Superintendent of Police, Patiala, second FIR bearing No. 208 dated 30.5.2010 has been registered at ..

(3.) Police Station Tripri Town, Patiala. According to him, the second FIR is recorded on account of a mistake even if the same is not taken as an abuse of the process of law and, therefore, the same cannot proceed. Learned State counsel has admitted that both the FIRs have been registered on the very same allegations. According to him, however, the challans to be filed in the two cases could be clubbed together to give a single trial to the accused. According to him, the second FIR is, therefore, not liable to be quashed.