Daya Chaudhary, J. - (1.) Crl. Misc. No. 11842 of 2011 Crl. Misc. is allowed as prayed for. Crl. Misc. No. M -6521 of 2011
(2.) THIS petition has been filed under Section 482 Code of Criminal Procedure for quashing of FIR No. 105 dated 18.9.2010 under Sections 420, 406, 120B IPC and registered at Police Station Bhikhi, District Mansa. Learned Counsel for the Petitioners submits that the Petitioners have been implicated in the case only on the basis of false allegations. The FIR was registered on the basis of secret information whereas no such complaint was filed at the instance of any party who was aggrieved by the action of the Petitioners.
(3.) HEARD the arguments of learned Counsel for the Petitioners and have also perused the contents of the FIR and other documents available on the file.;