BALJINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners have preferred this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of order dated 6.9.2010 (Annexure P-3) in FIR No.242 dated 1.11.2007 under Sections 419, 420, 465, 467, 468, 471, 120-B of the Indian Penal Code, 1860 (IPC for short) registered at Police Station Sidhwan Bet, District Ludhiana.

(2.) Learned counsel for the petitioner has submitted that the petitioner had faced the trial qua the same incident in FIR No.42 dated 20.2.2007 under Sections 420, 468, 471, 120-B, 511 IPC registered at Police Station Chanakya Puri. However, with regard to the same occurrence, the FIR in question had been registered. Hence, the petitioner could not be made to face two trials qua the same cause of action/ occurrence. Hence, the FIR in question was liable to be quashed.

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