LAWS(P&H)-2003-7-135

SURJIT SINGH Vs. STATE OF PUNJAB

Decided On July 09, 2003
SURJIT SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) THIS is a petition on behalf of Surjit Singh, Proprietor M/s Expert Pictures 195, Railway Road, Jalandhar City for quashing FIR No. 283, dated 15.12.2000, under Sections 406/420/120-B IPC, registered at Police Station Division No. 3, Jalandhar and subsequent proceedings arising therefrom.

(2.) BRIEFLY stated, the facts are that the petitioner is doing business of film distribution for the last about 20 years. He is running his business under the name and style of M/s Expert Pictures based at Jalandhar. On 4.3.1999, he purchased the distribution rights of a Punjabi film known as 'Sharika'. The said agreement was executed between the petitioner and respondent No. 3-Kartar Singh Proprietor M/s Lubana Productions, Partap Road, Jalandhar City. A copy of the agreement is Annexure P-2. This distribution covered all the satellite channels throughout the World.

(3.) THE petitioner has filed this petition for quashing the aforesaid F.I.R.