PARMINDER SINGH SEHGAL Vs. UT OF CHANDIGARH

JUDGEMENT

(1.) Petitioner Parminder Singh Sehgal has filed this petition under Sec. 482 of Code of Criminal Procedure, 1973 read with Article 226 of Constitution of India for quashing of FIR No.107 dtd. 11/6/2016 registered at Police Station Mauli Jagran under Ss. 342, 447, 448, 506, 120B IPC along with all consequential proceedings.

(2.) They are also throwing out all the stuff. Complainant, immediately called police on telephone No.100 and reached the spot with his son Navraj Mittal. He found that the gate of the property was locked from inside. Police also reached the spot. Police jumped the wall and arrested four persons from the spot. One person whose name was later on disclosed to be Parminder Singh Sehgal, (present petitioner) ran away taking cover of the darkness. Arrested persons disclosed their names as Gurlal Singh son of Jaswant Singh, Prince son of Imanuwal, Sarabjit Singh son of Lakhwinder Singh and Ravi Kumar son of Hukum Ram. Two motorcycles were also found in the farm house.

(3.) I have heard learned counsel for the parties and have also carefully gone through the file.