SUNIL GOEL Vs. U T , CHANDIGARH AND ANOTHER

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR No. 54 dated 12.3.2010, under Section 406, 498-A, 120-B of the Indian Penal Code ('IPC' for short) (Section 109 IPC added later on), registered at Police Sector-19, Chandigarh (Annexure P-3) and all the subsequent proceedings arising therefrom.

(2.) Learned counsel for the petitioner has submitted that the petitioner was not related to the family of the husband of the complainant. Petitioner was admittedly guru of the husband of the complainant. A perusal of the FIR itself reveals that no criminal offence could be said to have been committed by the petitioner.

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