SAURAV ARORA Vs. UT OF CHANDIGARH

JUDGEMENT

(1.) The prayer in the present petition is for quashing of FIR No.672 (Annexure P-2) dtd. 18/12/2015 registered under Ss. 379 and 411 IPC at Police Station Manimajra, Chandigarh along with all consequential proceedings arising therefrom.

(2.) The brief facts of the case are that one Pooja Rawat/Negi wife of Deepak Singh Rawat got registered an FIR No.131 dtd. 6/12/2015 under Sec. 379 IPC at Police Station Sector 19, Panckhula (Annexure P-1), on the allegations that she had parked her Activa No.HR03F-4746 on the ground floor of her house and when she woke up in the morning on 22/11/2015, she saw that her Activa scooter was missing leading to the registration of FIR.

(3.) Meanwhile, on 18/12/2015, the Police of Police Station Manimajra, Chandigarh received secret information that two boys namely Saurav Arora (the present petitioner) and Vijay were roaming around to sell one stolen Activa and could be arrested if a barricade is put up near the chowk of Indira Colony, Manimajra. A barricade was put up and during the checking for an Activa scooter, the present petitioner and his co-accused while riding on the said Activa Scooter No.HR03F-4746 were caught and arrested leading to the registration of the FIR No.672 dtd. 18/12/2015 registered under Ss. 379 and 411 IPC at Police Station Manimajra (Annexure P-2).