NAVEEN KUMAR Vs. UNION TERRITORY, CHANDIGARH

JUDGEMENT

(1.) THIS petition has been filed by the petitioners for quashing of F.I.R. No. 106, dated 5.10.1995, for the offences under Sections 406, 457, 420 and 380 of the I.P.C. and the subsequent proceedings arising out of the same.

(2.) HEARD learned Advocate for the petitioners and learned Advocates for the respondents.

(3.) THE learned Advocate for the petitioners has vehemently argued that petitioners are partners and the complaint has been filed by another partner who has retired from the partnership. He has argued that though the original F.I.R. was for the offences under Sections 406, 457, 420 and 380 of the I.P.C., the police has found that no offence under Sections 457 and 380 of the I.P.C. is made out and have challaned the petitioners under Sections 406 and 420 of the I.P.C. One more Section has been added by the police i.e. section 193 IPC in the challan.