Punjab-Haryana High Court
Varinder Kumar Khanna And Others vs State Of Punjab And Another on 13 September, 2012
Author: Sabina
Bench: Sabina
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH.
Crl. Misc. No. M-16231 of 2011 (O&M)
Date of Decision: 13.9.2012.
Varinder Kumar Khanna and others ........Petitioners
Vs.
State of Punjab and another ......Respondents
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Mr. Deepak Bhardwaj, Advocate for
Mr. Harit Sharma, Advocate
for the petitioners.
Mr. Amandeep Singh Rai, DAG, Punjab.
.....
SABINA, J.
Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of the FIR No. 83 dated 17.3.2005, under Section 420, 406, 468, 471, 120- B of the Indian Penal Code ('IPC' for short) registered at Police Station Mohali (now Phase VIII) and all the subsequent proceedings arising therefrom.
Learned State counsel, who is assisted by Assistant Sub Inspector Shamsher Chand has submitted that cancellation report has already been submitted in the Court.
In these circumstances, no further interference by this Court is called for.
Petition stands disposed of accordingly.
(SABINA) JUDGE September 13, 2012 Gurpreet