KAMALJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of the F.I.R. No. 3 dated 7 -1 -2007 Vinder Section 420 of the Indian Penal Code, 1860 (in short "IPC"), registered at Police Station Division No. 5, Ludhiana and all the subsequent proceedings arising therefrom. Learned counsel for the petitioner has submitted that the husband of the petitioner had earlier sold the property to Sanjeev Goyal, although, he had furnished surety bonds qua the said property to Central Excise and Customs Department. But now, husband of the petitioner had repurchased the property and was, thus, owner of the property qua which surety bonds had been furnished by him.

(2.) LEARNED State counsel, as well as counsel for respondent No. 2, on the other hand, have opposed the petition.

(3.) PARA 13 of the petition reads as under: -