HARI SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petitioner under section 482 Cr.P.C. wherein three petitioners, namely Hari Singh, Smt. Bibi and Surjan Singh have prayed for the quashment of order Annexure P-2 F.I.R. Annexure P-3 and all the subsequent proceedings arising thereform.

(2.) THE facts which gave rise to this petition are that respondent Maghar Singh filed a complaint against the petitioners under sections 419, 468, 470, 120-B and 511, Indian Penal Code. The complaint came up for hearing before Judicial Magistrate First Class, Sunam who vide his order dated 24.8.1982 ordered the S.H.O. Sumam to register a case and investigate the same. Consequently, an F.I.R. was registered against the petitioners and the S.H.O. after investigating the matter sent the report to the llaq Magistrate. The Magistrate on the basis of the report framed a charge against the petitioners and started further proceeding. Aggrieved by the registration of the case and the further proceedings taken up, the petitioners have filed this petition under section 482 Cr.P.C.