AJAI LAMBA - (1.) XXXXXX.
(2.) THIS petition filed under Section 482 Cr.P.C. prays for quashing FIR No. 181 dated 22.7.2011 under Sections 406, 420 IPC, registered with Police Station, Division No. 7, Jalandhar. On a query of the Court, it has been informed that investigation is still going on.
(3.) ESSENTIALLY , the contention of Learned Counsel for the petitioner is that complaint after complaint is being filed by respondent No. 4 or his relatives. One such complaint has resulted in a conclusion to the effect that complaint was false. In this regard, reference has been made to inquiry report, Annexure P -2. 3. Learned Counsel contends that to the best of his information, even in the impugned FIR, no merit has been found, however, the complainant is seeking re -inquiry.;