INDERJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 482 of the Cr.P.C for quashing of FIR No.173 dated 06.12.2004 under Sections 392/34 IPC and Section 25 of the Arms Act, registered at Police Station Adampur, District Jalandhar and the consequential proceedings arising thereto from the aforesaid FIR.

(2.) An FIR No.173 dated 06.12.2004 under Sections 392/34 IPC and Section 25 of the Arms Act was registered at Police Station Adampur, District Jalandhar against the present petitioner along with the other accused. The prosecution failed to prove the case against the co-accused. Hence, all the other co-accused were acquitted vide Order and judgment dated 28.09.2010 passed by the Additional Chief Judicial Magistrate, Jalandhar and placed on record as Annexure P-3. However, the trial against the present petitioner did not conclude and the same Order could not be passed in his case as the petitioner went abroad in the year 2007.

(3.) While praying for quashing of the said petition, learned counsel for the petitioner submitted that the evidence against the present petitioner is the same. He has already surrendered before the trial Court.