DALIP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The prayer in the present petition under Sec. 482 Cr.P.C. is for quashing of the impugned order dtd. 18/5/2018 by which the cancellation report submitted by the police had been rejected and the directions for re-investigation have been issued in FIR No.109 dtd. 15/2/2016 under Ss. 420, 177, 465, 467, 468, 472 and 120-B IPC and Sec. 12 of the Passport Act, 1976, Police Station Sudhar, District Ludhiana.

(2.) The brief facts of the case are that an FIR No. 109 dtd. 15/2/2016 under Ss. 420, 177, 465, 467, 468, 472 and 120-B IPC and Sec. 12 of the Passport Act, 1976, Police Station Sudhar, District Ludhiana (Annexure P-1) came to be registered at the instance of Gurjit Singh against the petitioners.

(3.) On an investigation being conducted, a cancellation report (Annexure P-3) was submitted before the Judicial Magistrate Ist class, Jagraon, District Ludhiana. The Court rejected the cancellation report (Annexure P-3) and directed a further investigation to be conducted as per order dtd. 18/5/2018 (Annexure P-4).