SUKHDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioners have approached this Court by invoking Section 482 of the Code of Criminal Procedure (in short "Cr.P.C.") for quashing FIR No. 44 dated 7.6.2005 for offence under Sections 447, 427 of the Indian Penal Code (in short "IPC") (Sections 379, 506 and 186 IPC deleted later), Registered at Police Station Badhni Kalan Moga, District Moga (Annexure P -1), orders dated 23.11.2011 and 6.1.2012 (Annexures P -3 and P -4, respectively) and proceedings emanating therefrom.

(2.) ON January 27, 2014, the order passed by this Court reads as follows: -

(3.) REPLY by way of affidavit of Baljit Singh, Deputy Superintendent of Police, Nihal Singh Wala, District Moga, on behalf of respondent No. 1, filed in court, is taken on record.