(1.) THE present petition has been filed under Section 482 Cr.P.C. seeking quashing of FIR No. 88 dated 6.6.1982 registered at Police Station Dayalpura, District Bathinda, under Sections 25, 54, and 59 of the Arms Act. The petitioner has further prayed that order dated 21.12.2008 passed by the Court of the Judicial Magistrate Ist Class-Cum- Presiding Officer, Lok Adalat, Phul, be also quashed wherein he has not accepted the recommendations of the District Magistrate, Bathinda, dated 26.11.1982 (Annexure P3) that the case be dropped against the petitioner.
(2.) ON 6.6.1982, impugned FIR (Annexure P2) was registered against the petitioner as the District Magistrate, Bathinda, had communicated to the Senior Superintendent of Police, Bathinda, that petitioner is having in his possession Semi Automatic Rifle without any valid license. Thereafter, on 26.11.1982, the District Magistrate, Bathinda, addressed a communication to the District Attorney, Bathinda, that case be withdrawn as the offence seems to be technical and there was no intention on the part of petitioner to transgress the law.
(3.) PETITIONER earlier filed Criminal Misc. No. M-30204 of 2008 and the following order was passed :-