PARTAB @ PRATAP HABLANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 482 of the Code of Criminal Procedure praying for quashing of FIR No. 20 dated 2.3.2009 under Sections 420, 468 & 471 IPC at Police Station GRP, Amritsar.

(2.) The accused is alleged to have committed an offence under Sections 420, 468 and 471 IPC.

(3.) Learned counsel for the petitioners contended that the petitioner is a Pakistani national and that certain documents like PAN card, driving licence, etc. were issued to him by the Indian authorities. He further contended that he is the holder of Pakistani passport and while he was travelling to Pakistan his documents were checked and the Immigration Officer concerned noticed the discrepancy in the documents leading to the registration of the aforesaid FIR against him.