(1.) Petitioner, who is an accused in First Information Report (for short, 'FIR') No.44 dated 17.05.2008 (Annexure P-5) recorded at Police Station, Division No.2, Pathankot, under Sections 379, 295, 295-A, 427, 148, 149 and 447 of the Indian Penal Code, 1860, (for short, 'IPC') and Section 3(2) (iv) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, (for short, 'the Act') seeks quashing of the afore-stated FIR by way of this petition under Section 482 of the Criminal Procedure Code, 1973 (Cr.P.C., for short).
(2.) Respondent-State is contesting the petition by filing a reply, whereas the private respondent, namely, Bakshi Pehlwan, the complainant, has chosen not to a file reply in spite of grant of sufficient opportunity including one last opportunity subject to payment of costs amounting to Rs.20,000/-. He has not paid the costs even.
(3.) I have heard learned counsel for the parties besides going through the record of the case.
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