SOURAV MAINI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE instant petition under Section 482 Cr.P.C. has been filed with a prayer for issuance of a direction to respondents No. 2 and 3 to reinvestigate FIR No. 21 dated 31.03.2014 registered under Sections 323/341/506 read with Section 34 of the Indian Penal Code (IPC) at Police Station Division No. 8, Ludhaina.

(2.) LEARNED counsel for the petitioner submits that FIR was recorded on the statement of Rajesh Kumar S/o Om Parkash -respondent No. 4 herein. However, the petitioner is also stated to have been caused injury but his version was not recorded. It is further submitted that challan has still not been presented by the Investigating Agency.

(3.) THE version of the petitioner is reproduced as under: -