SUKHDEV SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) PETITIONERS have filed this petition under Section 482 Cr.P.C. seeking quashing of FIR dated 8.2.2009 (Annexure P1) registered at Police Station Sadar Gurdaspur and transfer of the investigation to some independent agency as well as transfer of the case to other District and judicial proceeding arising from the said FIR.

(2.) FIR in the present case was registered on the basis of statement of the complainant -Sarabjit Kaur and the same as per Annexure P1 is as under:

(3.) IT has been held by the Apex Court in State of Haryana v. Bhajan Lal : 1992 Supp (1) Supreme Court cases 335, as under: