KAMALJIT KANDA Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 Cr.P.C. against respondents State of Punjab and Vinod Kumar for quashing the FIR No.240 dated 01.10.2013 under Sections 457, 380, 381 and 411 IPC, registered at Police Station City Kapurthala, District Kapurthala as well as the challan under Section 173 Cr.P.C. along with all subsequent proceedings arising out of the same.

(2.) Notice of motion was issued. Learned State counsel as well as learned counsel for respondent No.2 appeared and contested the petition.

(3.) I have heard learned counsel for the parties as well as learned State counsel and have gone through the record.