DEEPAK KUMAR BAGGA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition under section 482 of the Code of Criminal Procedure has been filed for quashing of charge sheet (Annexure P-2); first information report No. 272 dated 07.12.2004, registered under sections 420, 467, 471, 120-B of the Indian Penal Code(Annexure P1); impugned order dated 12.06.2010(Annexure P. 14) of the Court of the Chief Judicial Magistrate, Hoshiarpur dismissing the application moved by petitioner Deepak Kumar Bagga, under section 245 of the Code of Criminal Procedure for discharging the accused.

(2.) On the other hand, the learned State counsel submits that after completion of the investigation, the challan was presented in the court of the Judicial Magistrate on 25.04.2008; the charge was framed against the petitioners on 17.9.2008, and the matter is pending for prosecution evidence. He argued that against the framing of the charge, no revision was filed. In order to shorten the trial journey, the petitioner's midway moved an application for acquittal of the accused petitioner which procedure is unknown to law. There is no such provision in the trial of police cases.

(3.) Mr. Parteek Pandit, Advocate, counsel for respondent No. 2 opposed the prayer of the petitioner that even, on facts, no case for quashing is made out.