PRADEEP KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in the present petition, filed under Sec.482 of the cr. P. C, is for quashing of FIR No.143, dated 22.5.2005, registered under sections 420/120-B of the IPC, and Sections 7 (3), 8 of the Lotteries regulation Act, 1998.

(2.) No one has put in appearance on behalf of the petitioners. The allegations, against the petitioners, are that they, alongwith their co-accused, sell lotteries of the Punjab State, but instead of giving lottery tickets, they write numbers on blank papers. Counsel for the State of Punjab, on instructions from SI Gurdial singh, Police Station Mohali, submits that charges have been framed and the trial is now fixed for recording of prosecution evidence. In view of the aforementioned fact, and as no ground is made out to quash the FIR, the present petition is disposed of with liberty to the petitioners, to raise all the pleas, raised herein, before the trial Court, at an appropriate stage.