KESAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the cross version of the FIR No. 311 dated 29.6.2009, under Section 307, 326, 323, 324, 148, 149 of the Indian Penal Code ('IPC' for short) and Section 25, 27 of the Arms Act, 1959 ('Act' for short), registered at Police Station Sadar, Patiala, District Patiala and all the consequential proceedings arising therefrom. Learned counsel for the petitioner has submitted that petitioner was found innocent during investigation. In fact, petitioner was present with prisoner in PGI, Chandigarh on the alleged day of occurrence. Cross version in the present case had been got registered on the next day. Petitioner had been falsely involved in this case merely because he was a government employee.

(2.) LEARNED State counsel, on the other hand, has opposed the petition.

(3.) IT has been held by the Apex Court in case Suman Vs. State of Rajasthan and another, : (2010) 1 SCC 250 as under: -