MASTER GURMIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner is seeking quashing of FIR No. 120 dated 30.10.2004, registered against him under Section 61 of Punjab Excise Act at Police Station Civil Lines, Batala and also the consequent proceedings taken therein including the charge-sheet dated 18.9.2008 and order dated 3.8.2009 passed by the learned trial Court dismissing his application for not taking the cognizance of the offence in view of provisions of Section 75(2) of the Punjab Excise Act.

(2.) I have heard learned counsel for the parties and have gone through the record carefully.

(3.) This is the third attempt of the petitioner seeking quashing of the impugned FIR. Two earlier petitions bearing Crl. Misc. Nos. 50220 of 2006 and 8611 of 2008 have already been dismissed by this Court. Even the SLP preferred against order passed in Crl. Misc. No. 8611-M of 2008 had been dismissed by the Hon'ble Apex Court by dint of order dated 7.7.2008 passed in SLP(Crl.) No. 3989 of 2008.