MANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is second petition filed by Manjit Singh under Section 482 of the Code of Criminal Procedure, for quashing of FIR No. 83 dated 29.4.2006, under Sections 420/406/467/468/474/120-B IPC, registered at Police Station Samrala, Police District Khanna, District Ludhiana. His earlier petition was dismissed as withdrawn on 12.9.2006. I have heard counsel for the petitioner on merits and gone through the contents of the FIR. Keeping in view the specific allegations, which constitute the alleged offence, I do not find any ground to quash the FIR. Dismissed.