SURINDER SINGH VISHAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition filed by Surinder Singh Vishal (hereinafter described as 'the petitioner') seeking quashing of FIR No. 15, dated 22.1.1996 registered at police Station Civil Lines, Amritsar.

(2.) THE relevant facts are that Judicial Magistrate, Amritsar made a complaint to the Officer Incharge, Police Station, Civil Lines, Amritsar. On basis of the same a first information report had been recorded. The said complaint filed by the learned Judicial Magistrate reads :-

(3.) IN the reply filed, the petition has been contested. It is contended that petitioner identified Tejinder Singh as surety. Tejinder Singh appeared in the court and stated that he never stood surety in the case. The learned Judicial Magistrate could certainly make a complaint for registeration of the case and the police can investigate the same.