MANJIT KAUR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Prayer in the present petition, filed under Section 482, Cr.P.C., is for quashing of FIR No. 28, dated 5.4.2011, under Sections 406 and 420, IPC, registered at Police Station, Hariana, District Hoshiarpur, and all the consequential proceedings arising therefrom.

(2.) Learned counsel for the petitioner submits that the present FIR and FIR No. 224, dated 27.8.2009, under Section 420, IPC, registered at Police Station, Sadar, Jalandhar, were pertaining to one and the same incident, therefore, the impugned FIR No. 28, dated 5.4.2011, registered at Police Station, Hariana, District Hoshiarpur, is liable to be quashed. The English version of FIR No. 28, dated 5.4.2011, which was registered at the behest of the complainant-respondent No. 2, Surjit Kaur, is as under:-

(3.) The contents of the other FIR No. 224, dated 27.8.2009, registered at Police Station, Sadar, Jalandhar, reads as under: