NAVJOT MAHAJAN Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure,1973 ('Cr.P.C.' for short) for quashing of FIR No.8 dated 21.1.2010 under Sections 420, 467, 468, 471, 494, 506 and 120-B of the Indian Penal Code,1860 ('IPC' for short) (Annexure P1) registered at Police Station 'E' Division,Amritsar and all consequential proceedings arising therefrom.

(2.) Learned for the petitioner has submitted that a perusal of the FIR did not lead to the inference that the petitioner had committed any criminal offence. In fact, the petitioner was working as a business partner with the husband of the complainant and had been falsely involved in the case due to a matrimonial dispute between the complainant and her husband. Complainant had left her matrimonial home in the year 2006. FIR No. 238 dated 01.11.2008 was registered at Police Station 'B' Division Amritsar under Sections 498-A and 364 IPC. Thereafter, the complainant was traced from Gurudwara Manikaran Sahib and was produced before the Chief Judicial Magistrate Kullu where her statement under Section 164 Cr.P.C. was recorded.

(3.) Learned State counsel, on the other hand, has opposed the petition.