HARINDER KUMAR GULATI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a petition under Section 482, Code of Criminal Procedure, for quashing F.I.R. No. 132, dated April 4,1991, lodged at P.S. Ambala Cantt. under Sections 186, 353 and 506 Indian Penal Code.

(2.) PETITIONER , Harinder Kumar Gulati, was acting as an authorised agent for seeking transport permits and licenses in respect of vehicles owned by transport companies and owners. He acted as their agent, holding power of attorney, before the office of the Regional Transport Authority, Ambala. The petitioner -accused has alleged that a false report was lodged against him by the Assistant Secretary, Regional Transport Authority and that should be quashed. He has stated that he had earlier filed a civil suit, seeking permanent mandatory injunction against the Secretary, Regional Transport Authority, to the effect that the latter should be restrained from preventing the petitioner from acting as authorised agent of the transporters.

(3.) THE allegation in the F.I.R. was that on April 3, 1991 at 1 P.M., the petitioner, Harinder Kumar Gulati, came along with many people to the office of the Regional Transport Authority, Ambala and instigated them against the officials. He also brought a photographer to take photographs of the officials. He got the notices, displayed at the notice board of the office, torn. He threatened the officials and caused obstruction to them in the discharge of their duties.