JUDGEMENT
SURINDER SARUP,J. -
(1.)The petitioner Sh. Baldev has filed this petition under section 482 of the Criminal Procedure Code read with Article 227 of the Constitution "of India for quashing the complaint No.746/6 -2 F.I.R. No.214 of 1991 - B.N, Banerjee v. Phillippe & Others Police Station Dharamshala under sections 336,419,420,448,500, 506,360, 363 and 551 read with section 34 IPC pending in the Court of Chief Judicial Magistrate, Kangra at Dharamshala.
(2.)The facts as stated in the petition are that the petitioner is a photographer of International repute. He has been representative of Sygma - French News Photo Agency - with the Headquarters at Paris and having branches all over the world including India. Hence in the profession for over forty years and has been accompanying various Prime Ministers of this Country as a part of their official encourage. The late Sh. Rajiv Gandhi especially selected the petitioner to accompany him as his official photographer on his five -nation (Egypt, Algeria, France, USA and Switzerland) foreign tour in June, 1985. For this tour the petitioner was given the status of a Secretary to the Government of India. .
(3.)It has further been alleged that the working on assignments for well -known international magazines, i.e. Life Time, News Week, New York Times and many others. Being the representative of Sygma (Paris based News Photo Agency) this petitioner has to remain involved in all national/international events taking place all over India.
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