RANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Ranjit Singh seeks that proceedings under Section 182 of the Indian Penal Code pending in the Court of Shri S.P. Bangar, Sub Divisional Judicial Magistrate, Moga be quashed to prevent an abuse of the process of the Court.

(2.) IT is alleged that Ranjit Singh petitioner made a representation for registration of the case against Gurcharan Singh and others and on the basis of the representation, First Information Report was recorded with respect to offences punishable under Sections 467/468/471/420/120-B of the Indian Penal Code. It appears that after investigation it is decided to take action against the petitioner with respect to the offence punishable under Section 182 of the Indian Penal Code.

(3.) I have heard learned counsel for the petitioner as well as learned Assistant Advocate General, Punjab in this regard.