PARWINDER SINGH MAIN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of present petition filed under Sec. 482 of Code of Criminal Procedure, 1973, petitioners have prayed for quashing of FIR No. 169 dtd. 8/9/2020 under Sec. 283 and 427 of IPC, registered at Police Station Sarabha Nagar and all proceedings arising therefrom.

(2.) Brief facts of the case as coming forth from the case file are that impugned FIR No. 169 dtd. 8/9/2020 was registered on the basis of a complaint received from the residents of Mohalla Pink Avenue that in the residential area commercial work (car workshop) is being done, due to which the local residents are facing difficulties and further stated that based upon the said complaint, Notice as per rules was issued by the Municipal Council Ludhiana to German Motors (car workshop) but work was not stopped by them. Though, Municipal Corporation sealed the gate of the workshop but the owner of the workshop started running the same by opening the sealed Gate from one side. On the basis of this complaint, after conducting a preliminary enquiry, FIR No. 169 dtd. 8/9/2020 under Sec. 283 and 427 of IPC, was registered at Police Station Sarabha Nagar, against the petitioners.

(3.) Learned counsel for the petitioners submits that the impugned FIR has been registered on account of multiple litigations going on with the landlord. Explaining the brief background of the case, learned counsel submits that petitioners are running the said business since the year 2000 under the name and style of M/s New German Motors on a rented premises .He further submits that present FIR has been registered by officials of Municipal Corporation, Ludhiana in connivance with the landlord of the petitioners, for the purpose of harassment.