SANDEEP SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The petitioner, by way of instant petition under Sec. 482 of the Code of Criminal Procedure (for short 'Cr.P.C.'), has approached this Court invoking its inherent jurisdiction for quashing of FIR No. 114 dated 31.8.2009 (Annexure P-1), under Sections 406, 498-A of the Indian Penal Code ('IPC' for short), registered at Police Station Kathu Nangal, Amritsar.

(2.) Notice of motion was issued and pursuant thereto, reply by way of affidavit dater 28.3.2012 of Gursewak Singh, Deputy Superintendent of Police, Sub Division, Majitha, Amritsar (Rural) on behalf of respondent No.1, has been filed.

(3.) Learned counsel for the petitioner submits that petitioner is the brother-in-law of Sarabjit Kaur-respondent No.2, who has lodged the impugned FIR roping in all the family members and relatives, who were not even remotely connected with the offence alleged in the impugned FIR. Learned counsel for the petitioner further submits that even after taking contents of the FIR to be true on their face value, still no offence, whatsoever, is made out against the petitioner.