IQBAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Feeling aggrieved by the pendency of FIR for last thirty-five years, the accused has come up before this Court under Sec. 482 Cr.P.C for quashing of the FIR and all consequential proceedings.

(2.) The status report by way of an Affidavit of the concerned Dy. SP has been filed, and it would be appropriate to reproduce the following paragraphs of the said status report, which read as follows:

(3.) That it is submitted the FIR in question was rightly registered against eighteen accused including the petitioner. During the investigation, the FIR in question was found to be false and the cancellation report had been prepared.