NARINDERJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY this common order, two petitions viz. Criminal Misc. No. 54123-M of 2005 preferred by Narinderjit Singh and Criminal Misc. No. 19678-M of 2006 preferred by Paramjit Singh and others will be decided together.

(2.) BOTH the above said petitions have been filed under Section 482 Cr.P.C. seeking quashing of the FIR No. 316 dated 31.07.2005 (Annexure P-1) registered at Police Station Nakodar, District Jalandhar under Section 36 of Punjab Apartment and Property Regulation Act, 1995.

(3.) COUNSEL for the petitioners, in support of this, have relied upon the report of Tehsildar and site plan (Ex.P-4).