RASHAD KHAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed under Section 482 Cr.P.C. seeking quashing of FIR No. 47 dated 9.3.2006, registered at Police Station Dhuri, District Sangrur, under Sections 279, 337, 338 & 427 IPC.

(2.) THE quashing of FIR is sought on basis of affidavits (Annexures P2 and P3).

(3.) NOTICE of motion was issued.