ASHOK KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been filed by Ashok Kumar under Section 482 of the Code of Criminal Procedure ('Cr.P.C. for short') for quashing of FIR No. 37 dated 16.4.2008, under Sections 457, 380, 448, 511, 506, 148, 149 of the Indian Penal Code ('IPC' for short), registered at Police Station Lambra, Jalandhar (Annexure P -1) and report under Section 173 Cr.P.C. (Annexure P -2) and all the subsequent proceedings.

(2.) TRANSLATED version of the FIR as given in Annexure P -1 reads as under:

(3.) IN the case of State of Haryana v. Bhajan Lal : 1992 Supp (1) SCC 335 the Apex Court has held as under: