RITIKA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court seeking quashing of FIR No.126, dtd. 13/9/2021, Police Station Phase-8 SAS Nagar, Mohali, under Ss. 420, 465, 468, 471, 120-B IPC (Sec. 467 IPC and Sec. 66-D of Information Technology Act, 2000 added later on) wherein the allegations are broadly to the effect that the accused had been defrauding innocent persons while holding out representation that they would be got recruited in Punjab Police.

(2.) Learned counsel for the petitioner submits that a vague FIR has been lodged without disclosing any particulars as to which recruitment process was underway in respect of which the accused allegedly had made some mis-representation or had taken any amount.

(3.) Learned counsel has further submitted that although the police claims that some incriminating articles had been recovered at the instance of the petitioner which included a communication device, 17 Admit Cards/alleged roll numbers, one Bluetooth bug, but nothing is forthcoming from the said articles to show that the same were used for duping any innocent person.