Punjab-Haryana High Court
Nirbhai Singh And Others vs State Of Punjab And Another on 11 March, 2014
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CRM-M-8032-2014
Date of decision: 11.3.2014
Nirbhai Singh and others
..... Petitioners
Versus
State of Punjab and another
..... Respondents
CORAM: HON'BLE MR. JUSTICE R.P. NAGRATH
PRESENT: Mr. JPS Sarao, Advocate for the petitioners.
R.P. NAGRATH, J. (ORAL)
Petitioners have invoked the inherent jurisdiction of this Court under Section 482 Cr.P.C. for quashing of FIR No. 241 dated 30.10.2009 registered under Sections 447/506/427/34 IPC at Police Station Patran, District Patiala and subsequent proceedings arising therefrom.
The cancellation report was filed in this FIR and the Court of Magistrate, at this stage has fixed the case for preliminary evidence on the protest petition.
In view of the above, the instant petition is disposed of with liberty to the petitioners to seek appropriate remedy only if any adverse order is passed against them in the protest petition.
March 11, 2014 ( R.P. NAGRATH )
rishu JUDGE
Kataria Rishu
2014.03.11 17:02
I attest to the accuracy and
integrity of this document