SATISH KUMAR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Prayer made in the petition is for quashing of FIR No.41 dated 10.2.1014 under Sections 407, 420, 379, 120-B IPC registered at Police Station Mandi Gobindgarh, District Fatehgarh Sahib.

(2.) The aforementioned FIR was registered on the basis of statement made by respondent-Ajay Kumar Gupta, wherein he stated that the petitioner, alongwith Balvir Singh @ Sonu and Rajesh Kumar @ Raju, had committed theft of iron rods from his rolling mill.

(3.) It may not be out of place to mention here that Rajesh Kumar @ Raju and Balvir Singh @ Sonu, co-accused of the petitioner, had earlier moved this Court for quashing of the FIR on the basis of compromise by filing Criminal Misc. No.M-16233 of 2014. Vide order dated 30.6.2014, a co-ordinate Bench of this Court accepted the said petition and quashed the FIR qua aforementioned Rajesh Kumar @ Raju and Balvir Singh @ Sonu.