GURPREET SINGH Vs. STATE OF PUNJAB AND ANR.
LAWS(P&H)-2011-2-340
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 14,2011

GURPREET SINGH Appellant
VERSUS
State of Punjab and Anr. Respondents

JUDGEMENT

Daya Chaudhary, J. - (1.) Crl. Misc. No. 8496 of 2011.
(2.) THIS is an application for placing on record Annexure P -2. Application is allowed and Annexure P -2 is taken on record. Cr. Misc. No. M -3657 of 2011
(3.) THE present petition under Section 482 Code of Criminal Procedure has been filed on behalf of Gurpreet Singh for quashing of FIR No. 45 dated 27.2.2005 registered under Sections 447, 441, 506, 148, 149 IPC at Police Station Sadar, District Jalandhar.;


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