GAGANDEEP SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) By this petition, the petitioner seeks quashing of FIR No. 173 dated 22.10.2017, registered at Police Station City Malout, District Sri Muktsar Sahib, for the alleged commission of offences punishable under Sections 307/382/148/149 IPC.

(2.) As already recorded in the order dated 11.01.2018, the complainant in the FIR, i.e. respondent no. 2 Mangat Ram, was stated to have submitted before the learned Additional Sessions Judge, Sri Muktsar Sahib, in reply to the bail application filed by the petitioner, that the petitioner had never been named by him at all in the original complaint and that his name had been wrongly entered in the FIR.

(3.) Thereafter, vide the order dated 15.03.2018, this Court had noticed that even in the carbon copy of what was stated to be the complaint of respondent no. 2, recorded before ASI Rashpal Singh on 22.01.2007, the petitioner, Gagandeep Singh, son of Tejinder Singh, was also named as an accused along with various other persons such as Sukhbir Singh etc., with the carbon copy of the complaint shown to be carrying the signature of respondent no. 2.