RAM RATTAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE prayer made in this petition under section 482, Code of Criminal Procedure is for quashing of First Information Report No. 547, dated November 19, 1982, of Police Station City, Ferozepur, in which allegations of commission of an offence under section 406, Indian Penal Code have been made against the petitioner.

(2.) THE sole submission made by the learned counsel for the petitioners is that the aforesaid Information Report and the proceedings if launched in consequence thereto, would be an abuse of the process of law and that the same may, therefore, be quashed. The learned counsel for the petitioners has placed reliance upon the observations in the Full Beach decision of this Court, Vinod Kumar Sethi and others v. State of Punjab and another, AIR 1982 Punjab and Haryana 372, wherein it was held as follow :

(3.) ADVANCING his argument further, the learned State counsel then referred to the following observations made in the Full Bench case above :